Section 39 in The Kerala Value Added Tax Act, 2003
39. Liability of Directors of a Private Company.
- Where any tax or other amount recoverable under this Act from any private company, whether existing or wound up or under liquidation, cannot be recovered for any reason whatsoever, every person who was a director of such company at any time during the period for which the tax or other amount is due under this Act shall be jointly and severally liable for the payment of such tax or other amount unless he proves that the non-recovery cannot be attributed to any negligence, misfeasance or breach of duty on his part in relation to the affairs of the company.Chapter - VI Inspection of Business Places and Accounts and Establishment of Check Posts
