| The Income Tax Ordinance, 1979 |
|
|
|
The Central Board of Revenue may, by notification in the official Gazette, authorise any department or agency of the Federal Government to collect and compile any data in respect of incomes from industrial and commercial undertakings which are exempt under the Second Schedule. |
| Next | ||
|
Copyright@vakilno1.com
Archer Infotech Pvt. Ltd. All rights reserved
|
||