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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2) in Kerala Insolvency Act, 1955

(2)Every insolvency petition presented by a creditor or creditors shall set forth the particulars regarding the debtor specified in clause (b) of sub-section (1) and shall also specify-
(a)the act of insolvency committed by such debtor together with the date of its commission; and
(b)the amount and particulars of his or their pecuniary claim or claims against such debtor.