Section 41(2) in The Provincial Insolvency Act, 1920
(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.
