Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Kerala - Section

Section 54 in Kerala Insolvency Act, 1955

54. Avoidance of voluntary transfer.

- Any transfer of property not being a transfer made before and in consideration of marriage or made in favour of a purchaser or in cumbrancer in good faith and for valuable consideration shall, if the transferer is adjudged insolvent on a petition presented within two years after the date of the transfer, be voidable as against the receiver and may be annulled by the Court.