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[Cites 0, Cited by 1] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(2) in Orissa Value Added Tax Act, 2004

(2)Where a change has occurred in the constitution of a firm or an association of persons, the partners or members of the firm or association as it existed before and as it exists after its reconstitution shall, without prejudice to the provisions of section 69, jointly and severally be liable to pay tax including penalty due from such firm or association for any period before its reconstitution.