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 77] [Entire Act] State of Kerala - Subsection Section 77(3) in Kerala Insolvency Act, 1955 (3)The Court may grant or refuse such certificate as it thinks fit, but any order of refusal shall be subject to appeal.
