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[Cites 0, Cited by 1] [Section 64] [Entire Act]

State of Bihar - Subsection

Section 64(1) in The Bihar Value Added Tax Act, 2005

(1)Where a dealer dies after assessment but before payment of the tax, interest or penalty payable by him under this Act, his executor, administrator, successor-in-interest or legal representative shall be liable to pay out of the property of the deceased, to the extent to which it is capable of meeting the charge, the amount payable by such dealer.