10A. [ Deferment of Tax. [Inserted w.e.f. 19.3.90 by Punjab Act No. 3 of 1990.]
- Notwithstanding anything to the contrary contained in this Act, the State Government, if satisfied that it is necessary or expedient so to do in the interest of industrial development of the State may defer the payment of tax due against such class of industries, for such period, either prospectively or retrospectively and subject to such conditions, as may be prescribed.] [Substituted by Punjab Act No. 7 of 1982 w.e.f. 29.1.1982.]
