Section 8 in The Lowis Jubilee Sanitarium (Acquisition) Act, 1986
8. Priority of claims.
- The claims arising out of the-(a)wages, salaries and other dues payable to the employees by the Sanitarium,(b)deductions made from the salaries and wages of the employees for provident fund, the Employees' State Insurance Fund and premium relating to the Life Insurance Corporation of India, and(c)arrears in relation to contributions to be made by the Sanitarium to provident fund, the Employees' State Insurance Fund, premium relating to the Life Insurance Corporation of India and any other arrear under any law for the time being in force,shall have precedence over all other liabilities of the Sanitarium.
