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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 322 in The Indian Succession Act, 1925

322. Wages for certain services to be next paid, and then other debts.—

Wages due for services rendered to the deceased within three months next preceding his death by any labourer, artisan or domestic servant shall next be paid, and then the other debts of the deceased according to their respective priorities (if any).