Section 58(4)(a) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 58(4)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)if a 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) due from the dealer under this Act, whether such tax (including any penalty) has been assessed before his death but has remained unpaid, or is assessed after his death,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Arunachal Pradesh - Subsection

Section 58(4)(a) in Arunachal Pradesh Goods Tax Act, 2005