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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(1) in Kerala Insolvency Act, 1955

(1)Where execution of a decree has issued against the property of a debtor, no person shall be entitled to the benefit of >the execution against the receiver except in respect of assets realised in the course of the execution by sale or otherwise before the date of the admission of the petition.