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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(2) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

(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.