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

State of Kerala - Subsection

Section 63(2) in Kerala Insolvency Act, 1955

(2)Nothing in this Act shall be deemed to affect any provisions of any enactment for the time being in force prohibiting or restricting the execution of decrees or orders against immovable property; and any such provisions shall be deemed to apply to the enforcement of an order of adjudication made under this Act as if it were such a decree or order.Distribution of Property.