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[Cites 0, Cited by 46] [Section 529A(1)] [Section 529A] [Entire Act]

Union of India - Subsection

Section 529A(1)(b) in The Companies Act, 1956

(b)debts due to secured creditors to the extent such debts rank under clause (c) of the proviso to sub-section (1) of section 529 pari passu with such dues, shall be paid in priority to all other debts.