Section 52(2)(a) in Assam General Sales Tax Act, 1993

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Assam - Subsection

Section 52(2)(a) in Assam General Sales Tax Act, 1993

(a)Any proceeding taken against the deceased before his death shall be deemed to have been taken against the legal representatives and may be continued against the legal representatives from the, stage at which it stood on the date of the death of the deceased; and

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State of Assam - Subsection

Section 52(2)(a) in Assam General Sales Tax Act, 1993