Section 9(3) in Assam Sillimanite Limited (Acquisition And Transfer Of Refractory Plant) Act, 1976
(3)For the removal of doubts, it is hereby declared that the liabilities of the Company in relation to the Refractory Plant , other than those referred to in sub-section (2) of section 8, shall be met from the amount referred to in sub-section (1), in accordance with the rights and interests of the creditors of the Company.
