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 38] [Entire Act] State of Kerala - Subsection Section 38(2) in Kerala Insolvency Act, 1955 (2)Notice of every order annulling an adjudication shall be published in the Gazette and in such other manner as may be prescribed.Compositions and Schemes of Arrangement.
