Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] Union of India - Subsection Section 17(a) in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985 (a)Category I shall have precedence over all other categories and Category II shall have precedence over Category III, and so on;
