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State of Kerala - Section

Section 6 in Kerala Public Accountants Act, 1963

6. Continuance of proceedings.

- On the death of a person who is, or has been, a public account, proceedings may be taken or continued under this Act against his legal representative as if such legal representative were the public accountant:Provided that such legal representative shall be liable only to the extent of the property of the deceased which has come to his hands and has not been duly disposed of.