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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Kerala - Subsection

Section 51(2) in Kerala Insolvency Act, 1955

(2)The Court may also, after like inquiry, expunge an entry or reduce the amount of a debt upon the application of a creditor where no receiver has been appointed, or where the receiver declines to interfere in the matter or, in the case of a composition or scheme, upon the application of the debtor.Effect of insolvency on antecedent transactions.