Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(c) in Kerala Insolvency Act, 1955

(c)fraudulently with intent to diminish the sum to be divided among his creditors or to give an undue preference to any of his creditors,-
(i)has discharged or concealed any debt due to or from him, or
(ii)has made away with, charged, mortgaged or concealed any part of his property of any kind whatsoever,