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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Kerala - Subsection

Section 76(1) in Kerala Insolvency Act, 1955

(1)An undischarged insolvent obtaining credit to the extent of fifty rupees or upwards from any person without informing such person that he is an undischarged insolvent shall, on conviction by a Magistrate, be punishable with imprisonment for a term which may extend to six months, or with fine or with both.