Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] State of Kerala - Section Section 8 in Kerala Insolvency Act, 1955 8. Exemption of corporation, etc., from insolvency proceedings. - No insolvency petition shall be presented against any corporation or against any association or company registered under any enactment for the time being in force.
