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 78] [Entire Act] State of Kerala - Subsection Section 78(ii) in Kerala Insolvency Act, 1955 (ii)on the admission of a petition by a debtor, the property of the debtor shall vest m the Court as a receiver;
