Section 10 in The Punjab Passengers and Goods Taxation Act, 1952
10. [ Exemptions. - The State Government may, by general or special order and subject to specific conditions, if any, exempt any person or class of persons from the operation of all or any of the provisions of this Act, if in its opinion, such exemption would promote national or public interest.] [Section 10, substituted by Punjab Act 7 of 1955.]
