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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(3)(ii) in Kerala Insolvency Act, 1955

(ii)has failed to disclose or has concealed, destroyed, transferred or removed from such limits, or is about to conceal, destroy, transfer or remove from such limits, any documents likely to be of use to his creditors in the course of the hearing, or any part of his property other than such particulars as aforesaid.