Section 18 in The Maharashtra Agricultural Income Tax Act, 1962
18. Liability in cases of discontinued firms or associations.
- Where agricultural income is received by a firm or association of persons or a body of individuals and the business of such firm or association or body is discontinued or such firm or association or body is dissolved, every person who was a partner of such firm or member of such association or body at the time of such discontinuance or dissolution shall be jointly and severally liable to assessment on such agricultural income and for the amount of agricultural income-tax payable under this Act by such firm or association or body, and all the provisions of this Act shall, so far as may be, apply to such assessment.
