Section 25(b) in The Gujarat Value Added Tax Act, 2003
(b)the person who immediately before such dissolution was a partner of the firm carries on business of the dissolved firm, as proprietor, then-(i)until the certificate of registration granted to the firm prior to its dissolution is amended under sub-clause (ii), the certificate of registration granted to the firm prior to its dissolution shall, subject to section, 27, continue to be valid for a period of six months;(ii)on an application made by such person within a period of six months from the date of dissolution of the firm for amendment of the certificate of registration and on information being furnished in the manner required by section 26, the certificate of registration granted to the firm prior to its dissolution shall be amended accordingly.
