Section 31(3) in The Provincial Insolvency Act, 1920
(3)A protection order shall protect the insolvent from being arrested or detained in prison for any debt to which such order applies, and any insolvent arrested or detained contrary to the terms of such an order shall be entitled to his release:Provided that no such order shall operate to prejudice the rights of any creditor in the event of such order being revoked or the adjudication annulled.
