Section 17(3) in Assam Sillimanite Limited (Acquisition And Transfer Of Refractory Plant) Act, 1976
(3)The debts specified in sub-section (2) shall rank equally among themselves and be paid in full, unless the balance of the amount left after meeting the liabilities referred to in section 16, and sub-section (1) of this section, is sufficient to meet them, in which case they shall abate in equal proportions and be paid accordingly.
