Section 13(1) in Punjab Relief of Indebtedness Act, 1934
(1)On the date fixed and board shall publish, in such manner as may be prescribed, a notice, calling upon every creditor of the debtor to submit statement of debts owed to such creditor by the debtor. Such statement shall be submitted to the board in writing within two months from the date of publication of the notice :Provided that, if the board is satisfied that any creditor was, for good and sufficient cause, unable to comply with such direction or to produce the documents required under sub-section (1) of Section 14 within the time fixed, it may extend the period for the submission, of his statement of the debts owed to him or for the production of such documents.
