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[Section 21] [Complete Act]
Central Government Act
Section 21(3) in The Gift- Tax Act, 1958
(3) Every person who was at the time of such discontinuance or dissolution a partner of the firm or a member of the association, as the case may be, shall be jointly and severally liable for the amount of tax or penalty payable, and all the provisions of Chapter VII,, so far as may be, shall apply to any such assessment or imposition or