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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Kerala - Subsection

Section 77(2) in Kerala Insolvency Act, 1955

(2)The disqualification which an insolvent is subject to under this section shall be removed, and shall cease, if -
(a)the order of adjudication is annulled under Section 36, or
(b)he obtains from the Court an order of discharge whether absolute or conditional, with a certificate that his insolvency was caused by misfortune without any misconduct on his part.