Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(3) in The Jammu and Kashmir General Sales Tax Act, 1962

(3)When the ownership of the business of a dealer liable to pay the tax or penalty is entirely transferred, the transferor and the transferee shall jointly and severally be liable to pay any tax or penalty payable in aspect of such business and remaining unpaid at the time of transfer.