Section 80(1)(a) in The Punjab Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

UT Chandigarh - Subsection

Section 80(1)(a) in The Punjab Value Added Tax Act, 2005

(a)if the business carried on by that person is continued after his death by his legal representative or any other person, such legal representative or other person shall be liable to pay tax including any penalty, sum forfeited and interest due from such person under this Act or under the repealed Act, in the like manner and to the same extent as the deceased person was; and

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UT Chandigarh - Subsection

Section 80(1)(a) in The Punjab Value Added Tax Act, 2005