Section 33(3) in The Provincial Insolvency Act, 1920
(3)Any creditor of the insolvent may, at any time before the discharge of the insolvent, tender proof of his debt and apply to the Court for an order directing his name to be entered in the schedule as a creditor in respect of any debt provable under this Act, and not entered in the schedule, and the Court, after causing notice to be served on the [receiver] [Substituted by Act 39 of 1926, Section 2, for "insolvent" .] and the other creditors who have proved their debts, and hearing their objections (if any), shall comply with or reject the application.
