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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 62(1)(a) in The Police Enhanced Penalties Ordinance, 2005

(a)if the business carried on by the dealer is continued after his death by his legal representative or any other person, such legal representative or other person shall be liable to pay tax including any penalty, sum forfeited and interest due from such dealer under the Act or under any other law, in the like manner and to the same extent as the deceased dealer, and