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 0] [Section 61] [Entire Act] State of Kerala - Subsection Section 61(b) in Kerala Insolvency Act, 1955 (b)give receipts for any money received by him and may, by leave of the Court, do all or any of the following things, namely.-
