Section 14 in Presidency-towns Insolvency Act, 1909
14. Conditions on which debtor may petition.
- [(1)] [The original section 14 was renumbered as sub-section (1) of that section by Insolvency (Amendment) Act. 1927(11 of 1927), section 2.] A debtor shall not be entitled to present an insolvency petition unless-(a)his debts amount to five hundred rupees, or(b)he has been arrested and imprisoned 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.(2)[ A debtor in respect of whom an order of adjudication, whether made under this Act or under the Provincial Insolvency Act, 1920 (5 of 1920), has been annulled owing to his failure to apply or to prosecute an application for his discharge shall not be entitled to present an insolvency petition without the leave of the Court by which the order of adjudication was annulled. Such Court shall not grant leave unless it is satisfied either that the debtor was prevented by any reasonable cause from presenting or prosecuting his application, as the case may be, or that petition is founded on facts substantially different from those contained in the petition on which the order of adjudication was made.] [Added by by Insolvency (Amendment) Act. 1927(11 of 1927), section 2.]
