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Kerala High Court: 'Criminal Accusation' No Grounds of Disqualification For Official Receivers - (04 Dec 2017)

Kerala High Court, while dealing with a challenge made to the appointment of Part Time Official Receivers under the Insolvency Act, 1955, has held that mere fact that a person is made an accused in a crime is not a disqualification by itself.

Tags : KERALA HIGH COURT   INSOLVENCY ACT   1955  

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