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[Cites 0, Cited by 0] [Section 325(1)] [Section 325] [Entire Act]

Union of India - Subsection

Section 325(1)(iii) in The Companies Act, 2013

(iii)so much of the debts due to such secured creditor as could not be realised by him or the amount of the workmen’s portion in his security, whichever is less, shall rank pari passu with the workmen’s dues for the purposes of section 326.