| The Income Tax Ordinance, 1979 |
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An assessee shall be entitled to an allowance in respect of any sum expended by him in the income year on the purchase of books of religious or professional or technical nature or of scientific or general knowledge. Provided
that purchase receipt is furnished containing National Tax Number of the
book seller. This proviso shall not apply in case of books imported by
the assessee for his own use. |
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