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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Central Provinces And Berar - Subsection

Section 26(2) in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(2)In determining the order of priority among the creditors, the Court shall have regard to the date of incurring the debts, the purposes for which they were incurred and any other circumstances which it regards as conferring a claim to priority.