Section 5(3) in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976
(3)All proceedings under the Provincial Insolvency Act, 1920 (Central Act V of 1920), against a scheduled debtor pending in any civil court on the date of coming into force of the Rajasthan Scheduled Debtors (Moratorium on Debts) Ordinance, 1975 (Ordinance No. 21 of 1975) shall be stayed during the prescribed period.
