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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Karnataka - Subsection

Section 8B(2) in Karnataka Tax on Luxuries Act, 1979

(2)Where a partner of a firm liable to pay any tax or penalty or other amount under this Act retires he shall, notwithstanding any contract to the contrary, be liable to pay the tax or penalty or other amount remaining unpaid at the time of his retirement and any tax or penalty or other amount upto the date of retirement, though unassessed.