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 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(d) in Kerala Insolvency Act, 1955

(d)if, with intent to defeat or delay his creditors-
(i)he departs or remains out of the State,
(ii)he departs from his dwelling-house or usual place of business or otherwise absents himself,
(iii)he secludes himself so as to deprive his creditors of the means of communicating with him;