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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(c) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010

(c)The liabilities specified in Category V shall be discharged subject to the priorities specified in this section, in accordance with the terms of the secured loans and the priority, inter se, of such loans; and