Section 3B(4) in The Calcutta National Medical College And Hospital Act, 1967
(4)In meeting the liabilities of the institution in relation to its properties which have vested in the State Government under section 3A, the Court shall distribute the amount referred to in sub-section (2), amongst the creditors of the institution, whether secured or unsecured, in accordance with their rights and interests, and if there is any surplus left after such distribution, the same shall be allowed.by the Court, upon application, to be utilised by the State Government for the persons beneficially entitled to the assets of the institution under the trust.
