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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(1)(b) in Himachal Pradesh General Sales Tax Act, 1968

(b)every person who was, at the time of such partition, dissolution or disruption, a member or partner of an undivided Hindu family, firm or association of persons shall, notwithstanding such partition, dissolution or disruption, be liable severally and jointly for the payment of the tax including interest and penalty, if any, payable under this Act by such family firm or association of persons, whether assessment is made prior to or after such partition, dissolution or disruption.