Section 99 in The Police Enhanced Penalties Ordinance, 2005
99. Liability to tax on stocks in certain cases.
- Where the certificate of registration of any person is cancelled under any provision of the Act, such person shall, save when he has transferred his business to someone else, subject to the provision of section 54 be liable to pay tax on goods purchased by him after registration and remaining unsold at the time of cancellation of certificate at a rate leviable for the sale of such goods.
