Section 13(2) in The Punjab Relief of Indebtedness Act, 1934
(2)[ Every debt owed to a single creditor of which no such statement has been submitted to the board in compliance with the provisions of sub-section (1) shall be deemed to be duly discharged for all purposes and all occasions against such creditor; and every debt owed to two or more creditors jointly, of which such a statement or statements signed by all such creditors or their recognised agents has or have not been so submitted, shall be deemed to be so discharged against such creditors as have failed to submit the said statement or statements, but only to the extent of their respective shares in the said debt :Provided that no such debts shall be deemed to be discharged against any creditors whose names have not been included in the application made under section 9.] [Substituted for sub-section (2) of section 13 by Punjab Act 12 of 1940, section 5(b).]
