Section 43(1) in The Provincial Insolvency Act, 1920
(1)If the debtor does not appear on the day fixed for hearing his application for discharge or on such subsequent day as the Court may direct, or if the debtor does not apply for an order of discharge within the period specified by the Court, [the Court may annul the order of adjudication or make such other order as it may think fit, and if the adjudication is so annulled, the provisions of section 37 shall apply.] [Substituted by Act 3 of 1950, Section 7, for "the order of adjudication shall be annulled, and the provisions of section 37 shall apply accordingly" .]
