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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(1)(a) in Kerala Insolvency Act, 1955

(a)that the insolvent's assets are not of a value equal to fifty naye paise in the rupee on the amount of his unsecured liabilities, unless he satisfies the Court that the fact that they assets are not of a value equal to fifty naye paise in the rupee on the amount of his unsecured liabilities has arisen from circumstances for which he cannot justly be held responsible;