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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 92 in The Multi-State Co-Operative Societies Act, 2002

92. Priority of contributions assessed by liquidator.—

Notwithstanding anything contained in any law relating to insolvency, the contribution assessed by a liquidator shall rank next to debts due to the Central Government or a State Government or a local authority in accordance with the order of priority in insolvency proceedings.