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Union of India - Section

Section 323 in The Indian Succession Act, 1925

323. Save as aforesaid, all debts to be paid equally and rateably.—

Save as aforesaid, no creditor shall have a right of priority over another, but the executor or administrator, shall pay all such debts as he knows of, including his own, equally and rateably as far as the assets of the deceased will extend.