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[Cites 0, Cited by 0] [Section 79] [Entire Act]

UT Chandigarh - Subsection

Section 79(2) in The Punjab Value Added Tax Act, 2005

(2)Where any such partner retires from the firm, he shall be liable to pay the tax, penalty, sum forfeited and interest remaining unpaid at the time of his retirement and any such amount due up to the date of retirement, though un-assessed on that date.