Section 140(3) in Insolvency And Bankruptcy Code, 2016
(3)Any disqualification to which a bankrupt may be subject under this section shall cease to have effect, if-(a)the bankruptcy order against him is modified or recalled under section 142; or(b)he is discharged under section 138.Explanation. - For the purposes of this section, the term "public servant" shall have the same meaning as assigned to it in section 21 of the Indian Penal Code.
