Section 21(1) in The Jammu and Kashmir General Sales Tax Act, 1962
(1)Where any business, the turnover of which is liable to tax under this Act, carried on by a firm or any other association of persons has been discontinued or where a firm or other association is dissolved, the assessing authority shall make an assessment of the turnover of the firm or other association of persons as if no such discontinuance or dissolution has taken place.
