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 79] [Entire Act] State of Kerala - Subsection Section 79(4) in Kerala Insolvency Act, 1955 (4)The periods of limitation for appeals to the District Court and to the High Court under this section shall be thirty days and ninety days, respectively.
