Section 102 in Presidency-towns Insolvency Act, 1909
102. Undischarged insolvent obtaining credit.
- An undischarged insolvent obtaining credit to the extent of fifty rupees or upwards from any person without informing such person that he is an undischarged insolvent shall, on conviction by a Magistrate, be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.
