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[Cites 0, Cited by 3] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in Uttar Pradesh Value Added Tax Act, 2008

(2)Where the ownership of the business of any dealer, liable to pay, tax is transferred, the transferor and transferee shall jointly and severally be liable to pay the tax including penalty, if any, payable in respect of such business till the time of such transfer, whether the assessment is made or the penalty is imposed prior to or after such transfer.