Section 18(1)(a) in Punjab General Sales Tax Act, 1948

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(1)(a) in Punjab General Sales Tax Act, 1948

(a)The tax payable under this Act by such family, firm or association of persons for the period up to 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 Punjab - Subsection

Section 18(1)(a) in Punjab General Sales Tax Act, 1948