Section 13 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
13. Procedure on submission of statement of debts.
(1)Every creditor submitting a statement of the debts owed to him in compliance with a notice issued under sub-section (1) of Section 11, shall furnish, along with such statement, full particulars of all such debts and shall at the same time produce all documents, including entries in book of account, on which he relies to support his claims together with a true copy of every such document :Provided that if the Board is satisfied that any creditor was, for good and sufficient cause, unable to produce such document along with the statement, it shall require them to be producer! on a date fixed for the purpose.(2)Board shall after marking 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 is 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 in [Madhya Bharat Region] against the debtor or his heirs in any suit brought by the creditor or by any person claiming under him.
