Section 60(4) in Manipur Value Added Tax Act, 2004
(4)Where a dealer, liable to pay tax under this Act, transfers or otherwise disposes of the business in whole or in part, or effects any change in the ownership thereof, in consequences of which he is succeeded in the business or part thereof by any other person, the dealer and the person succeeding shall jointly and severally be liable to pay the tax including any penalty, sum forfeited and interest due from the dealer under this Act or under any earlier law, up the time of such transfer, disposal or change, whether such tax including any penalty, sum forfeited and interest has been assessed before such transfer, disposal or change but has remained unpaid, or is assessed thereafter.
