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[Cites 0, Cited by 1] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2) in THE ADMINISTRATOR GENERAL’S ACT, 1913

(2)If any such suit is decreed in favour of the creditor, he shall, nevertheless, unless he is a secured creditor, be only entitled to payment out of the assets of the deceased equally and rateably with the other creditors.