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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(5) in Kerala Insolvency Act, 1955

(5)The property of the insolvent for the purposes of this section shall not include any property (not being books of account) which is exempted by the Code of Civil Procedure, 1908, or by any other enactment for the time being in force from liability to attachment and sale in execution of a decree.