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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(2) in Kerala Insolvency Act, 1955

(2)Subject to such conditions as may be prescribed, the Court may-
(a)require the receiver to give such security as it thinks fit duly to account for what he shall receive in respect of the property; and
(b)by general or special order, fix the amount to be paid as remuneration for the services of the receiver out of the assets of the insolvent.