Section 21 in Kerala Construction Workers' Welfare Fund Act, 1989
21. Priority of payment of contribution over the debts.
- Where any contractor is adjudicated insolvent or the contractor is a company and an order for winding up of such company is made, the amount due from the contractor under this Act or the Scheme shall, where the liability therefor has accrued before the order for adjudication or winding up is made, be deemed to be included among the debts which under section 64 of the Insolvency Act, 1955 (2 of 1956), or under section 530 of the Companies Act, 1956 (Central Act 1 of 1956), are to be paid in priority to all other debts in the distribution of the property of the insolvent or the assets of the company being wound up, as the case may be.
