Section 9 in The Assam Debt Conciliation Act, 1936
9. Procedure on submission of statement of debts.
(1)Every creditor submitting a statement of the debts owed to him on compliance with a notice issued under sub-section (1) of Section 8 shall furnish, along with the statement, full particulars of all such debts and shall at the same time produce all documents, including entries in books of account, on which he relies to support his claims, together with a true copy of every such document.(2)The Board shall after making for the purpose of identification every original document so produced and verifying the correctness of the copy, retain the copy and return the original to the creditor.(3)If any document, which in the possession or under the control of the creditor, is not produced by him as required by sub-section (1), the document shall not be admissible in evidence against the debtor in any suit brought by the creditor or by any person claiming under him.
