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State of Kerala - Section

Section 38 in The Kerala Value Added Tax Act, 2003

38. Tax payable to be first charge on the property.

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