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[Cites 0, Cited by 0] [Section 37] [Entire Act]

NCT Delhi - Subsection

Section 37(2) in Delhi Sales Tax Act, 1975

(2)Where a change has occurred in the constitution of a firm or association, the partners or members of the firm or association as it existed before and as it exists after its re-constitution, shall, without prejudice to the provisions of section 34, jointly and severally be liable to pay any tax (including any penalty) due from such firm or association for any period before its re-constitution.