Section 36F(4) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(4)Notwithstanding anything contained in any other law for the time being in force, every debt arising out of any loan taken by the Board from the State Government or any financial institution for carrying out the purposes of this Act shall-(a)have priority over all other debts whether secured or unsecured, and(b)be a preferential debt within the meaning of section 530 of the Companies Act, 1956 (1 of 1956),and such debts shall rank equally among 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 proportion.
