Section 13(2) in The Provincial Insolvency Act, 1920
(2)Every insolvency petition presented by a creditor or creditors shall set forth the particulars regarding the debtor specified in clause (b) of sub-section (1), and shall also specify(a)the act of insolvency committed by such debtor, together with the date of its commission; and(b)the amount and particulars of his or their pecuniary claim, or claims against such debtor.
