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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(3)(i) in Kerala Insolvency Act, 1955

(i)has absconded or has departed from the local limits of the jurisdiction of the Court, or is about to abscond or to depart from such limits, or is remaining outside them, or