Section 19(5)(b) in The Goa Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(5)(b) in The Goa Value Added Tax Act, 2005

(b)are trustees who carry on the business under a trust for a beneficiary, then, if the guardianship or trust is terminated, the ward or, as the case may be, the beneficiary shall be liable to pay the tax including any penalty, sum forfeited and interest due from the dealer upto the time of termination of the guardianship or trust, whether such tax including any penalty, sum forfeited and interest has been assessed before the termination of the guardianship or trust, but has remained unpaid, or is assessed thereafter.

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State of Goa - Subsection

Section 19(5)(b) in The Goa Value Added Tax Act, 2005