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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(1)(a) in Kerala Insolvency Act, 1955

(a)if the debt or sum is payable by virtue of a written instrument at a certain time, from the time when such debt or sum was payable to the date of such adjudication, or,