Section 60(1)(b) in Manipur Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Manipur - Subsection

Section 60(1)(b) in Manipur Value Added Tax Act, 2004

(b)if the business carried on by the dealer is discontinued whether before or after his death, his legal representative shall be liable to pay out of the estate of the deceased, in the like manner and to the same extent as the deceased dealer would have been liable to pay, if he had not died, the tax including any penalty, sum forfeited and interest due from such dealer under this Act, or under any earlier law, whether such tax including any penalty, sum forfeited and interest had been assessed before his death but has remained unpaid, or is assessed after his death.

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State of Manipur - Subsection

Section 60(1)(b) in Manipur Value Added Tax Act, 2004