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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(1)(f) in Kerala Insolvency Act, 1955

(f)a statement whether the debtor has on any previous occasion filed a petition to be adjudged an insolvent, and (where such a petition has been filed) -
(i)if such petition has been dismissed, the reasons for such dismissal; or
(ii)if the debtor has been adjudged an insolvent, concise particulars of the insolvency, including a statement whether any previous adjudication has been annulled and, if so, the grounds therefor.