Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71] [Entire Act] State of Kerala - Subsection Section 71(3) in Kerala Insolvency Act, 1955 (3)The committee of inspection shall have such powers of control over the proceedings of the receiver as may be prescribed.Appeal to Court against Receiver.
