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[Cites 0, Cited by 11] [Entire Act]

State of Punjab - Section

Section 60 in The Punjab Co-operative Societies Act, 1961

60. Priority of contributions assessed by liquidator.

- Notwithstanding anything contained in the Provincial Insolvency Act, 1920, the contributions assessed by a liquidator shall rank next to debts due to the Government or to any local authority in order of priority insolvency proceedings.