Section 89(2) in The Punjab Goods and Services Tax Act, 2017
(2)Where a private company is converted into a public company and the tax, interest or penalty in respect of any supply of goods or services or both for any period during which such company was a private company cannot be recovered before such conversion, then, nothing contained in sub-section (1) shall apply to any person who was a director of such private company in relation to any tax, interest or penalty in respect of such supply of goods or services or both of such private company:Provided that nothing contained in this sub-section shall apply to any personal penalty imposed on such director.
