Section 11 in Coal Mines Provident Fund and Bonus Schemes Act, 1948
11. Priority of payment of contribution and bonus over other debts.
- The amount due in respect of any contribution or bonus under f a scheme framed under this Act or any charges incurred in respect of the administration of any such scheme, shall, where the liability therefor has accrued before the persons liable has been adjudicated insolvent or, in the case of a company ordered to be wound up, before the date of such order, be deemed to be included among the debts which, under section 49 of the Presidency-towns Insolvency Act, 1909 (3 of 1909), or under section 61 of the Provincial Insolvency Act, 1920 (5 of 1920), or under section 230 of the Indian Companies Act, 1913 (7 of 1913), are to be paid in priority of to all other debts in the distribution of the property of the insolvent or the assets of a company being wound up, as the case may be.
