Section 41(1)(a) in The Himachal Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(1)(a) in The Himachal Pradesh Value Added Tax Act, 2005

(a)the tax payable under this Act by such family, firm or association of persons for the period upto the date of such partition, dissolution or disruption may be assessed as if no such partition, dissolution or disruption had taken place and all the provisions of this Act shall apply accordingly; and

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State of Himachal Pradesh - Subsection

Section 41(1)(a) in The Himachal Pradesh Value Added Tax Act, 2005