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State of Himachal Pradesh - Section

Section 81 in Himachal Pradesh Co-Operative Societies Act, 1968

81. Priority of contribution assessed by liquidator.

- Notwithstanding anything contained in the Provincial Insolvency Act, 1920 (5 of 1920), the contribution assessed by liquidator shall rank next to debts due to the Government or to any local authority in order of priority insolvency proceedings.