Section 3 in The Punjab Relief of Indebtedness Act, 1934
3. Amendment of section 10 of the Provincial Insolvency Act, 1920.
- In section 10(1) of the Provincial Insolvency Act, 1920, after the existing clause (a) the following clause shall be inserted -"(aa) his debts amount to two hundred and fifty rupees, and he satisfies the court that he is entitled to summary administration of his estate under section 74 of this Act; or."
