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State of Kerala - Section

Section 29 in Kerala Insolvency Act, 1955

29. Insolvent's property to comprise certain capacity.

- The property of the insolvent shall comprise and shall always be deemed to have comprised also the capacity to exercise and to take proceedings for exercising all such powers in or over or in respect of property as might have been exercised by the insolvent for his own benefit at the commencement of his insolvency or before his discharge.