Section 43A(7) in The Banking Regulation Act, 1949
(7)For the purposes of this section, the payments specified in each of the following clauses shall be treated as payments of a different class, namely:-(a)payments to preferential claimants under section 530 of the Companies Act, 1956 (1 of 1956);(b)payments under clause (a) of sub-section (2) to the depositors in the savings bank account;(c)payments under clause (b) of sub-section (2) to the other depositors;(d)payments to the general creditors and payments to the depositors in addition to those specified in clause (a) and clause (b) of sub-section (2).
