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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(4)(b) in The (Central Provinces and Berar) Debt Conciliation Act, 1933

(b)if there is a surplus after the payments have been made under clause (a), it shall be applied in the same manner to the payment of the amounts of other secured subsequent creditors in order of their priority determined in accordance with the provisions of the Transfer of Property Act, 1882 (IV of 1882);