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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(1)(b) in Kerala Insolvency Act, 1955

(b)that the insolvent has omitted to keep such books of account as are usual and proper in the business carried on by him and as sufficiently disclose his business transactions and financial position within the three years immediately preceding his insolvency;