Section 43(6) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 43] [Entire Act]

(6)In this Section, "receiver" includes a person, who with respect to an asset in the Strate is, -

(a)a liquidator of a company; or

(b)a receiver appointed out of court or by a court; or

(c)a trustee for a bankrupt person; or

(d)a mortgagee in possession; or

(e)an executor of a deceased estate; or

any other person conducting the business of a person legally incapacitated.

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