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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1) in Kerala Insolvency Act, 1955

(1)A debtor shall not be entitled to present an insolvency petition, unless he is unable to pay his debts; and
(a)his debts amount to five hundred rupees; or
(b)he is under arrest or imprisonment in execution of the decree of any Court for the payment of money; or
(c)an order of attachment in execution of such a decree has been made, and is subsisting, against his property.