Section 8(4) in The Maharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982
(4)In meeting the liabilities of each of the two textile Companies in relation to its undertakings, which have vested in the State Government, the Court shall distribute the amount referred to in sub-section (1) of sub-section (2), as the case may be, amongst the creditors of the concerned Company, whether secured or unsecured, in accordance with their rights and interests, and if there is any surplus left after such distribution, amongst the contributors of the said Company in accordance with the rights and interests of such contributors.
