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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Karnataka - Subsection

Section 93(1)(a) in Karnataka Goods and Services Tax Act, 2017

(a)if a business carried on by the person is continued after his death by his legal representative or any other person, such legal representative or other person, shall be liable to pay tax, interest or penalty due from such person under this Act; and