Section 41(2) in The Himachal Pradesh Value Added Tax Act, 2005
(2)Where the registration certificate of a dealer is cancelled under this Act in any case, other than that of a partition of Hindu Undivided Family or dissolution or disruption of a firm or association of persons, the tax payable under this Act by such dealer for the period upto the date of cancellation of the registration certificate may be assessed on such dealer as if no such cancellation had taken place and all the provisions of this Act shall apply accordingly.
