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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Kerala - Subsection

Section 77(2)(b) in Kerala Insolvency Act, 1955

(b)he obtains from the Court an order of discharge whether absolute or conditional, with a certificate that his insolvency was caused by misfortune without any misconduct on his part.