Section 103A(2) in Presidency-towns Insolvency Act, 1909
(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 sub- section (1) of section 21, 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.
