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 0] [Section 59] [Entire Act] State of Kerala - Subsection Section 59(1) in Kerala Insolvency Act, 1955 (1)The Government may appoint such persons as they think fit (to be called 'Official Receivers') to be receivers under this Act within such local limits as they may prescribe.
