Section 25(3) in Presidency-towns Insolvency Act, 1909
(3)A protection order shall protect the insolvent from being arrested or detained in prison for any debt to which such order shall apply, and any insolvent arrested or detained contrary to the terms of such order shall be entitled to his release:Provided that no such order shall operate to prejudice the right of any creditor in the event of such order being revoked or the adjudication annulled.
