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[Cites 0, Cited by 0] [Section 111] [Entire Act]

NCT Delhi - Subsection

Section 111(d) in The Delhi Co-operative Societies Rules, 2007

(d)The debts mentioned in the clause (a) and clause (b) shall rank equally amongst themselves and are paid in full, unless the assets are insufficient to meet them, in which case they shall abate in equal proportion.