Section 78(2) in The Provincial Insolvency Act, 1920
(2)Where an order of adjudication has been annulled under this Act, in computing the period of limitation prescribed for any suit or application for the execution of a decree (other than a suit or application in respect of which the leave of the Court was obtained under sub-section (2) of section 28) which might have been brought or made but for the making of an order of adjudication under this Act, the period from the date of the order of adjudication to the date of the order of annulment shall be excluded:Provided that nothing in this section shall apply to a suit or application in respect of a debt provable but not proved under this Act.
