Report No. 26

39. Power to annul adjudication for failure to apply for discharge.-If the insolvent does not appear on the day fixed for hearing his application for discharge or on such subsequent day as the court may direct, or if the insolvent does not apply for an order of discharge within the period specified by the court, the court may annul the order of adjudication or make such other order as it may think fit, and if the adjudication is so annulled, the provisions of section 32 shall apply.

[Section 43(1), P.A.] (Cf. section 41, part, P.T.A.]