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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(1)(a) in Kerala Insolvency Act, 1955

(a)debts provable under this Act and appearing, from the insolvent's statements or otherwise, to be due to persons resident in places so distant that in the ordinary course of communication they have not had sufficient time to tender their proofs;