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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(c) in Braithwaite And Company (India) Limited (Acquisition And Transfer Of Undertakings) Act, 1976

(c)the liabilities specified in Category VI shall be discharged, subject to the priorities specified in this section, in accordance with the terms of the secured loans and the priority, inter se, of such loans; and