(1)The State Government, if satisfied that it is necessary or expedient so to do in the interest of cottage industries, may by notification exempt any class of co-operative societies, or persons from the payment of tax under this Act on the purchase or sale of any goods subject to such conditions as may be specified in such notification.(2)[ Omitted] [Omitted by Punjab Act No. 8 of 1975.](3)Every notification made under sub-section (1) shall as soon as may be after it is made, be laid before the State Legislature.
