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 43(1)] [Section 43] [Entire Act] State of Kerala - Subsection Section 43(1)(e) in Kerala Insolvency Act, 1955 (e)that the insolvent has failed to account satisfactorily for any loss of assets or for any deficiency of assets to meet his liabilities;