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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Kerala - Subsection

Section 64(1)(b) in Kerala Insolvency Act, 1955

(b)all salary or wages, not exceeding forty five rupees in all, of any clerk, servant, or labourer in respect of services rendered to the insolvent during four months before the date of the presentation of the petition.