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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1)(a) in Kerala Insolvency Act, 1955

(a)the debt owing by the debtor to the creditor, or if two or more creditors join in the petition, the aggregate amount of debts owing to such creditors, amounts to five hundred rupees, and