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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(1)(d) in Kerala Insolvency Act, 1955

(d)that the insolvent has contracted any debt provable under this Act without having at the time of contracting it any reasonable or probable ground of expectation (the burden of proving which shall lie on him) that he would be able to pay it;