Section 3K(1)(b) in The Goa Entertainment Tax Act, 1964

[Cites 0, Cited by 0] [Section 3K(1)] [Section 3K] [Entire Act]

State of Goa - Subsection

Section 3K(1)(b) in The Goa Entertainment Tax Act, 1964

(b)if the activity of providing entertainment carried on by the proprietor or person is discontinued, whether before or after his death, his legal representative shall be liable to pay out of the estate of the deceased, in the like manner and to the same extent as the deceased proprietor or person would have been liable to pay if he had not died, the tax including any penalty due from such proprietor or such person under this Act, whether such tax including any penalty has been assessed before his death but has remained unpaid or is assessed after his death.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 3K(1)(b) in The Goa Entertainment Tax Act, 1964