Section 10(1) in The Provincial Insolvency Act, 1920
(1)A debtor shall not be entitled to present an insolvency petition, unless he is unable to pay his debts and(a)his debts amount to five hundred rupees; or(b)he is under arrest or imprisonment in execution of the decree of any Court for the payment of money;or(c)an order of attachment in execution of such a decree has been made, and is subsisting, against his property.
