Section 19(1)(a) in The Goa Value Added Tax Act, 2005

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State of Goa - Subsection

Section 19(1)(a) in The Goa Value Added Tax Act, 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 the tax including any penalty, sum forfeited and interest due from such dealer under this Act or under any earlier law, in the like manner and to the same extent as the deceased dealer; and

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State of Goa - Subsection

Section 19(1)(a) in The Goa Value Added Tax Act, 2005