(1)Notwithstanding anything contained in any other provision of this Act or any other law for the time being in force, in the winding up of a company-(a)workmen's dues; and(b)debts due to secured creditors to the extent such debts rank under clause (c) of the proviso to sub-section (1) of section 529 pari passu with such dues, shall be paid in priority to all other debts.(2)The debts payable under clause (a) and clause (b) of sub-section (1) shall be paid in full, unless the assets are insufficient to meet them, in which case they shall abate in equal proportions.]
