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[Cites 0, Cited by 0] [Section 326] [Entire Act]

Union of India - Subsection

Section 326(2) in The Companies Act, 2013

(2)The debts payable under the proviso to sub-section (1) shall be paid in full before any payment is made to secured creditors and thereafter debts payable under that sub-section shall be paid in full, unless the assets are insufficient to meet them, in which case they shall abate in equal proportions.