Section 57(4)(b) in Daman and Diu Value Added Tax Regulation, 2005

[Cites 0, Cited by 0] [Section 57(4)] [Section 57] [Entire Act]

Daman and Diu - Subsection

Section 57(4)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)if the business carried on by the dealer is discontinued after his death, his legal representative shall be liable to pay out of the estate of the deceased, to the extent the estate is capable of meeting the charge, the tax, interest or penalty due from the dealer under this Regulation, whether such tax, interest or penalty had been assessed before his death but has remained unpaid, or is assessed after his death,

Legal Document View

Unlock Advanced Research with PRISMAI

Daman and Diu - Subsection

Section 57(4)(b) in Daman and Diu Value Added Tax Regulation, 2005