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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(4) in Kerala Insolvency Act, 1955

(4)All property which is acquired by or devolves on the insolvent after the date of an order of adjudication and before his discharge shall forthwith vest in the Court or receiver, and the provisions of sub-section (2) shall apply in respect thereof.