Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Kerala - Subsection Section 51(2) in Kerala Chitties Act, 1975 (2)On the filing of a copy of the winding up order, the Registrar shall make an entry thereof in his books relating to the chitty and shall notify in the Gazette that such order has been made.
