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[Cites 0, Cited by 0] [Section 34A] [Entire Act]

State of West Bengal - Subsection

Section 34A(b) in The West Bengal Housing Board Act, 1972

(b)shall be a preferential debt within the meaning of section 530 of the Companies Act, 1956, and such debts shall rank equally amongst themselves and be paid in full out of the assets of the Board unless such assets are insufficient to meet them in which case they shall abate in equal proportions.]