Section 18(2)(b) in The Maharashtra Value Added Tax Act, 2002

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State of Maharashtra - Subsection

Section 18(2)(b) in The Maharashtra Value Added Tax Act, 2002

(b)where he is a firm, a Hindu Undivided Family or an association of persons and there is a change in the constitution of such firm, Hindu Undivided Family or association, either by way of dissolution, disruption, partial partition or partition, or otherwise, then every person who was a partner, Karta or a member of such firm, Hindu Undivided Family or association, or

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State of Maharashtra - Subsection

Section 18(2)(b) in The Maharashtra Value Added Tax Act, 2002