Section 93(4) in Karnataka Goods and Services Tax Act, 2017
(4)Save as otherwise provided in the Insolvency and Bankruptcy Code, 2016 (Central Act 31 of 2016) , where a taxable person liable to pay tax, interest or penalty under this Act,-(a)is the guardian of a ward on whose behalf the business is carried on by the guardian; or(b)is a trustee who carries on the business under a trust for a beneficiary,then, if the guardianship or trust is terminated, the ward or the beneficiary shall be liable to pay the tax, interest or penalty due from the taxable person upto the time of the termination of the guardianship or trust, whether such tax, interest or penalty has been determined before the termination of guardianship or trust but has remained unpaid or is determined thereafter.
