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State of Kerala - Section

Section 50 in Kerala Chitties Act, 1975

50. Suits stayed on winding up order.

- When a winding up order has been made or an interim receiver has been appointed, no suit or other legal proceedings shall be continued or commenced against the foreman by a subscriber for the realization of amounts due to him in respect of the chitty except with the leave of the court winding up the chitty and on such terms as the court may impose.