The Sales Tax Act, 1990


34A.   Exemption from penalty and additional tax.-

The Federal Government or a person duly authorized by the Federal Government in this behalf may, for reasons to be recorded in writing, by notification in the official Gazette, exempt any person or class of persons from the payment of the whole or part of the penalty and additional tax imposed under section 33 and 34 subject to such conditions and limitations as may be specified in the notification.


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