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

(b)if the business carried on by the dealer is discontinued after his death, his legal representative shall be liable to pay out of the estate of the deceased, to the extent the estate is capable of meeting the charge, 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, and the provisions of this Act shall, so far as may be, apply to such legal representative or other person as if he were the dealer himself.

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State of Arunachal Pradesh - Subsection

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