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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(1)(b) in Kerala Insolvency Act, 1955

(b)if the debt or sum is payable otherwise, from the time when a demand in writing has been made giving the debtor notice that interest will be claimed from the date of the demand until the time of payment to the date of such adjudication.