Section 38(2) in Presidency-towns Insolvency Act, 1909
(2)On the hearing of the application, the Court shall take into consideration any report of the official assignee as to the insolvent' s conduct and affairs, and, subject to the provisions of section 39, may-(a)grant or refuse an absolute order of discharge, or(b)suspend the operation of the order for a specified time, or(c)grant an order of discharge subject to any conditions with respect to any earnings or income which may afterwards become due to the insolvent, or with respect to his after-acquired property.
