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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(1) in Kerala Insolvency Act, 1955

(1)Debts which have been excluded from the schedule on the ground that their value is incapable of being fairly estimated and demands in the nature of un-liquidated damages arising otherwise than by reason of a contract or a breach of trust shall not be provable under this Act.