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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2) in The Hyderabad Agricultural Debtors Relief Act, 1956

(2)It shall be the duty of every creditor to produce such books of accounts to submit to such examination and to supply such information in respect of the debt due to him by the debtor and the securities held by him, as may be required by the Court or as may be prescribed.