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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(3) in Uttaranchal Value Added Tax Act, 2005

(3)If the business carried on by the dealer is discontinued whether before or after his death his legal representative shall be liable to pay in the like manner and to the same extent as the deceased dealer would have been liable to pay if he had not died, the tax including any penalty and interest due from such dealer under this Act or under any earlier law.