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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(1) in Kerala Insolvency Act, 1955

(1)Where & debtor, after the making of an order of adjudication, submits a proposal for a composition in satisfaction of his debts, or a proposal for a scheme of arrangement of his affairs, the Court shall fix a date for the consideration of the proposal, and shall issue a notice to all creditors in such manner as may be prescribed.