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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(2) in The Assam Gratuity Act, 1992

(2)Without Prejudice to the provisions of sub-section (1) of this Section any amount due from an employer under the provision of this Act or the scheme framed thereunder shall be deemed to be the first charge on the assets of the establishment and shall, notwithstanding anything contained in any other law for the time being in force, be paid in priority to all other debts.