Section 28(1)(a) in Himachal Pradesh General Sales Tax Act, 1968

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State of Himachal Pradesh - Subsection

Section 28(1)(a) in Himachal Pradesh General Sales Tax Act, 1968

(a)the tax payable under this Act by such family, firm or association of persons for the period upto the date of such partition, dissolution or disruption may be assessed as if no such partition, dissolution or disruption had taken place and all the provisions of this Act shall apply accordingly; and

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State of Himachal Pradesh - Subsection

Section 28(1)(a) in Himachal Pradesh General Sales Tax Act, 1968