Report No. 26
18. Order to specify period for discharge.- (1) Where the court makes an order of adjudication, it may specify in such order or in any subsequent order the period within which the debtor shall apply for his discharge.
[Section 27(1), part, P.A.]
(2) The court may, upon an application being made before the expiry of the period fixed under sub-section (1) and upon sufficient cause being shown, extend the period within which the debtor shall apply for his discharge, and if the period is so extended, shall publish notice of the order in such manner as it thinks fit.
[Section 27(2), P.A.]
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