ORDER OF PRIORITIES FOR THE DISCHARGE OF LIABILITIES S
IN RESPECT OF THE UNDERTAKING
PART I
Category 1 . Arrears in relation to provident fund, salaries and wages, and other amounts, due to an employee for the pre-take over management period. PART Il—OTHER LIABILITIES
(A) POST-TAKEOVER MANAGEMENT PERIOD Category 11 :
Loans advanced by a Bank. Loans advanced by an Institution other than a Bank. Any other loan.
Any credit availed of for purposes of trade or manufacturing operations.
Category III
Revenue, taxes, cesses, rates or any other dues to the Central Government or a State Government.
Any other dues. .
(B) PRE-TAKEOVER MANAGEMENT. PERIOD Category IV .
Principal amounts of the secured loans advanced by any Nationalised Bank or Public Financial Institution.
22
23
Caiego;y V .:Secured loans other than those SpecIfied under Categiy Iv. Catégoiy Vi
RevenueI'State
taxes, cesses, rates or any other dues to the Central Governme t, Government, a local authority or a State Electricity Board.
Category VII -
(a) Aliy credit availed of for purpose of trade or manufacturing ojkrations.
(b) Any other. dues. Catego,y iIJI • Interest Imounts on the secured loans advanced by any Nationâlised Bank or Public Financial Institution
.• THE TnIRD SCHEDULE S
[See sections 2(h)]
Descriptioiio
m X en
f properties.. Name of the
E
Fair. sold and used Owner . Value
(1) (2) (3) (4)
Kozhikocle Taluk The Conirnonwealth Nagararn Village Trust (India) Ltd., 1.5547 24,70,000/ I Résurve-T S •KOzhikodè. Hectare Are. 77-l48 .•
7-7-131 • •
7-7-12 • •