Section 13(4) in Presidency-towns Insolvency Act, 1909
(4)The Court shall dismiss the petition-(a)if it is not satisfied with the proof of the facts referred to in sub- section (2); or(b)if the debtor appears and satisfies the Court that he is able to pay his debts, or that he has not committed an act of insolvency or that for other sufficient cause no order ought to be made.
