(4)(a)When any such application is made, the Court shall first decide whether the person whom the debt is due was a debtor within the meaning of section 3(3) or not, and if it finds that he was such a debtor, pass an order declaring the amount due by him or declaring that the debt has been discharged, as the case may be.(b)The Court shall dismiss the application if it finds that such person was not a debtor within the meaning of section 3(3).
