Section 57(1)(a) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(1)(a) in The Gujarat Value Added Tax Act, 2003

(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 tax, interest or penalty due from such dealer under this Act or under any earlier law, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 57(1)(a) in The Gujarat Value Added Tax Act, 2003