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[Cites 0, Cited by 1] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(10) in The State Financial Corporations Act, 1951

(10)Where proceedings for liquidation in respect of an industrial concern have commenced before an application is made under sub-section (1) of section 31, nothing in this section shall be construed as giving to the Financial Corporation any preference over the other creditors of the industrial concern not conferred on it by any other law.