Section 53 in The M.P. Vanijyik Kar Adhiniyam, 1994
53. Tax to be first charge.
- Notwithstanding anything to the contrary, contained in any law for the time being in force and subject to the provisions of Section 530 of the Companies Act, 1956 (No. 1 of 1956) any amount of tax, and/or penalty or interest, if any, payable by a dealer or other person under this Act shall be first charge on the property of the dealer or such person.
