(1)The assets of a company in a winding-up by the Court remaining after payment of the fees and expenses properly incurred in preserving, realising or getting in the assets including, where the company has previously commenced to be wound-up voluntarily, such remuneration, cost and expenses as the Court may allow to the liquidator in such voluntary winding-up, shall, subject to any order of the Court and to the rights of secured creditors if any, be liable to the following payments which shall be made in the following order of priority, namely :-First.-the taxed costs of the petition including the taxed costs of any person appearing on the petition, whose costs are allowed by the Court.Next.-the costs and expenses of any person who makes, or concurs in making, the Company's statement of affairs ;Next.-the necessary disbursements of the Official Liquidator other than expenses properly incurred in preserving, realising or getting in the properties of the company ;Next.-the cost of any person properly employed by the Official Liquidators ;Next.-the fees to be credited to Government under section 451(2) ;Next.-the actual out of pocket expenses necessarily incurred by the members of the Committee of Inspection, and sanctioned by the Court.
