Legal Document View

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
[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(4)(c) in The (Central Provinces and Berar) Debt Conciliation Act, 1933

(c)any further surplus remaining after payments have been made to secured creditors under clause (b) shall be distributed rateably amongst the unsecured creditors in payment of the amounts payable under the terms of the agreement as follows;
(i)in the first instance towards the payment of instalments that have fallen due;
(ii)secondly towards the payment of the remaining amounts;