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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(c) in The Bhaskar Textile Mills (Acquisition and Transfer) Act, 1986

(c)the liabilities specified in category III shall be discharged subject to the priorities specified in this Section, in accordance with the terms of the secured loan and the priority inter se of such loans; and