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 1] [Section 3(13)] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(13)(f) in Kerala High Court Act, 1958 (f)under section 79 (3) of the Insolvency Act, 1955; and