Section 22(2)(b) in The Goa Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(2)(b) in The Goa Value Added Tax Act, 2005

(b)where he is firm, a Hindu undivided family or an association of persons and there is a change in the constitution of such firm, Hindu undivided family or association, either by way of dissolution or disruption, or otherwise, then, every person who was a partner, karta or a member of such firm, a Hindu undivided family or association; or

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State of Goa - Subsection

Section 22(2)(b) in The Goa Value Added Tax Act, 2005