Section 45(1) in Presidency-towns Insolvency Act, 1909
(1)An order of discharge shall not release the insolvent from-(a)any debt due to the [Government] [Substituted for the word 'crown' by para 4(1) of adoption of laws Order, 1950];(b)any debt or liability incurred by means of any fraud or fraudulent breach of trust to which he was a party; or(c)any debt or liability in respect of which he has obtained forbearance by any fraud to which he was a party; or(d)any liability under an order for maintenance made under section 488 of the Code of Criminal Procedure, 1898 (5 of 1898).
