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 48] [Entire Act] State of Kerala - Subsection Section 48(2) in Kerala Insolvency Act, 1955 (2)Where a secured creditor relinquishes his security for the general benefit of the creditors, he may prove for his whole debt.
