Section 7(2) in The Berhampore Electric Supply Company Limited (Undertaking) Acquisition Act, 1981.
(2)The amount referred to in clause (b) of sub-section (1) shall, on adjustment of the amount, if any, due from the employee to the licensee immediately before the appointed day, have preference to all amounts due under clauses (d), (e), (g) and (j) of sub-section (1) and shall be payable out of the amount payable to the licensee under this Act after deduction therefrom of the amounts, if any, that may be due from the licensee under clauses (a), (c), (f), (h) and (i) of sub-section (1).
