Section 55(3) in The Code of Civil Procedure, 1908
(3)Where a judgment-debtor is arrested in execution of a decree for the payment of money and brought before the Court, the Court shall inform him that he may apply to be declared an insolvent, and that he [may be discharged] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 20, for the former Explanation (w.e.f. 1.2.1977). ] if he has not committed any act of bad faith regarding the subject of the application and if he complies with the provisions of the law of insolvency for the time being in force.
