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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(f) in Kerala Insolvency Act, 1955

(f)"secured creditor" means a person holding a mortgage, charge or hen on the property of the debtor or any part thereof as a security for a debt due to him from the debtor;