99A. [ General power of exemption.- [Inserted by Act 35 of 1926, s.7. ]
The [Central Government] may, by notification in the Official Gazette, exempt, either wholly or in part from the payment of any tax imposed under this Act, any person or class of persons of any property or goods or class of property or goods [* * * *] [The words "belonging to the Secretary of State for India in Council" were rep by Act 7 of 1931, s.6.].]
