Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 21] [Entire Act] Union of India - Subsection Section 21(a) in Sick Textile Undertakings (Nationalisation) Act, 1974 (a)category I will have precedence over all other categories, and category II will have precedence over category III and so on;
