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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(2) in Kerala Insolvency Act, 1955

(2)If any person so summoned, after having been tendered a reasonable sum, refuses to come before the Court or such officer at the time appointed, or refuses to produce any such document, having no lawful impediment made known to and allowed by the Court or such officer, the Court or such officer may, by warrant, cause him to be apprehended and brought up for examination.