Section 73(2) in The Provincial Insolvency Act, 1920
(2)The disqualifications which an insolvent is subject to under this section shall be removed, and shall cease if(a)the order of adjudication is annulled under section 35, or(b)he obtains from the Court an order of discharge, whether absolute or conditional, with a certificate that his insolvency was caused by misfortune without any misconduct on his part.
