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[Cites 0, Cited by 1] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in Coal Mines (Nationalisation) Act, 1973

(1)Save as otherwise provided in section 21, every secured debt due from the owner of a coal mine or group of coal mines shall have priority over all other debts and shall be paid in accordance with the rights and interests of the secured creditors.