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State of Jammu-Kashmir - Section

Section 48 in The Police Enhanced Penalties Ordinance, 2005

48. Tax to be first charge on property.

- Notwithstanding anything to the contrary contained in any law for the time being in force, any amount payable by a dealer under the Act on account of tax, penalty or interest or any amount which a person is required to pay under the Act shall be a first charge on the property of the dealer or such person.