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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(1)(c) in Kerala Insolvency Act, 1955

(c)the incumbrances (if any) existing thereon; and shall forward a statement to the Collector containing the particulars aforesaid; and thereupon the Collector shall proceed to raise the amount so required by the exercise of such of the powers conferred on him by paragraphs 2 to 10 of the Third Schedule to the said Code as he thinks fit, and subject to the provisions of those paragraphs so far as they are applicable, and shall hold at the disposal of the Court all sums that may come to his hands, by the exercise of such powers.