Section 17(2) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(2)The Government or the existing or new,1 Government company, as the case may be, may make a claim to the Commissioner with regard to every payment made by the Government or Government company, after the appointed day, for discharging any liability of the Company in respect of its undertaking, in relation to any period prior to the appointed day; and every such claim shall have priority in accordance with the priorities attaching under this Act to the matter in relation to which such liability has been discharged by the Government or the Government company.
