(2)Subject to the provisions of this section, the Court may, after considering the objections of any creditor and, where a receiver has been appointed, the report of the receiver-(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.
