Section 20 in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
20. Examination of claims.
(1)On receipt of the claims made under section 18, the Commissioner shall arrange the claims in the order of priorities specified in the Second Schedule and examine the same in accordance with such order of priority.(2)If, on examination of the claims against the Company, the Commissioner is of opinion that the amount paid to him under this Act for payment to that Company is not sufficient to meet the liabilities specified in any lower category, he shall not be required to examine any claim in respect of such lower category.
