Section 39 in The Himachal Pradesh Value Added Tax Act, 2005
39. Transfer of business.
- Where the ownership of the business of a registered dealer is entirely or in part transferred and the transferee carries on such business either in its old name or in some other name, the transferee shall, for all the purposes of this Act (except for liabilities under this Act already discharged by such dealer), be deemed to be and to have always been registered as if the certificate of registration of such dealer had initially been granted to the transferee; and the transferee shall on application to the prescribed authority be entitled to have the registration certificate amended accordingly.
