Section 93(1)(a) in Tripura State Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Tripura - Subsection

Section 93(1)(a) in Tripura State Goods and Services Tax Act, 2017

(a)if a business carried on by the person is continued after his death by his legal representative or any other person such legal representative or to other person, shall be liable to pay tax, interest or penalty due from such person under this Act; and

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State of Tripura - Subsection

Section 93(1)(a) in Tripura State Goods and Services Tax Act, 2017