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

State of Kerala - Subsection

Section 64(1) in Kerala Insolvency Act, 1955

(1)In the distribution of the property of the insolvent there shall be paid in priority to all other debts-
(a)all debts due to the Government or to any local authority; and
(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.