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 84] [Entire Act] State of Kerala - Subsection Section 84(2) in Kerala Insolvency Act, 1955 (2)Subject to the appeal to the Court provided for by Section 72, any order made or act done by the Official Receiver m the exercise of the said powers shall be deemed the order or act of the Court.
