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[Cites 0, Cited by 0] [Section 325(3)] [Section 325] [Entire Act]

Union of India - Subsection

Section 325(3)(c) in The Companies Act, 2013

(c)“workmen’s portion”, in relation to the security of any secured creditor of a company, means the amount which bears to the value of the security the same proportion as the amount of the workmen’s dues bears to the aggregate of the amount of workmen’s dues and the amount of the debts due to the secured creditors.