Section 10(2) in The Provincial Insolvency Act, 1920
(2)A debtor in respect of whom an order of adjudication [whether made under the Presidency-Towns Insolvency Act, 1909 (3of 1909), or under this Act] [Substituted by Act 11 of 1927, Section 4, for "made under this Act" .] 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 the petition is founded on facts substantially different from those contained in the petition on which the order of adjudication was made.
