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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] Union of India - Subsection Section 15(a) in The Sugar Undertakings (Taking Over Of Managements) Act, 1978 (a)shall have priority over all other debts, whether secured or unsecured, incurred before the management of such undertaking was taken over under this Act;
