Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Kerala - Section Section 60 in Kerala Insolvency Act, 1955 60. Power of Court if no receiver appointed. - Where no receiver is appointed the court shall have all the rights of and may exercise all the powers conferred on, a receiver under this Act.
