Section 9(4)(b) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(4)(b) in Uttaranchal Value Added Tax Act, 2005

(b)every person who was at the time of such discontinuance, partner of such firm, or a member of such association or family shall, notwithstanding such discontinuance, be liable severally and jointly for the payment of the tax assessed or any penalty imposed and payable by such firm, association or family whether assessment is made or penalty is imposed prior to or after such discontinuance, and subject to as aforesaid, the provisions of this Act shall apply as if every such person or partner were himself a dealer :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttarakhand - Subsection

Section 9(4)(b) in Uttaranchal Value Added Tax Act, 2005