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 59] [Entire Act] State of Kerala - Subsection Section 59(3) in Kerala Insolvency Act, 1955 (3)Any sum payable under clause (b) of sub-section (2) of Section 58 in respect of the services of an Official Receiver shall be credited to such fund as the Government may direct.
