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State of Himachal Pradesh - Section

Section 26 in The Himachal Pradesh Value Added Tax Act, 2005

26. Tax, penalty and interest to be first charge on property.

- Notwithstanding anything to the contrary contained in any law, any amount of tax and penalty including interest, if any, payable by a dealer or any other person under this Act shall be a first charge on the property of the dealer or such other person.