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State of Madhya Pradesh - Section

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

13D. Priority of Government debts, etc., not affected. - Nothing in Sections 13, 13-A, 13-B and 13-C shall be deemed to affect the priority of any claim due to the Government or any claim which is given priority under any law for the time being in force.]