The Income Tax Ordinance, 1979


60A. Provisional assessment in certain cases:-

Where a concealed assets of any person is impounded by any department or agency of the Federal or Provincial Government, the Deputy Commissioner may, at any time, by an order in writing before making any assessment under section 62, 63 or 65, assess provisionally the total income of such person and the tax payable by him on the basis of the assessment:

Provided that proceedings under this section shall not be initiated without prior permission in writing of the Commissioner.


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