Section 58(1)(b) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 58(1)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)every person who was at the time of such discontinuance a partner of such firm, or a member of such association or family, shall, notwithstanding such discontinuance be liable, jointly and severally, for the payment of tax assessed and penalty imposed and payable by such firm, association or family, whether such tax (including any penalty) has been assessed prior to or after such discontinuance, and subject as aforesaid, the provisions of this Act, shall, so far as may be, apply as if every such person or partner or member were himself a dealer.

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State of Arunachal Pradesh - Subsection

Section 58(1)(b) in Arunachal Pradesh Goods Tax Act, 2005