(2)Every such claim (other than a claim on the part of [the Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.]) not submitted to the Court in compliance with the provisions of subsection (1), shall, [* * * *] [Words omitted by Bengal Act 6 of 1936.] notwithstanding any law, contract, decree or award to the contrary, cease to carry interest from the date of the expiry of the [period for submission of the claim or in any case where a suit or proceeding in respect of a claim is pending in any Civil Court, the period of three months after the final disposal of such suit or proceeding referred to in the said sub-section] [Words substituted by Bengal Act 6 of 1936.]:Provided that, if the Court is satisfied that the creditor was prevented by any sufficient cause from complying with the provisions of sub-section (1), it may consider and allow, either wholly or in part, his claim for interest at any time after the date of the expiry of the period aforesaid.[10B. Creditors to furnish full particulars and documents. - ] [Section 10B first Inserted for Eastern Bengal, by E.B. and A. Act 3 of 1907 and for Western Bengal, by Act 1 of 1906, then substituted by Bengal Act 6 of 1936.](1) Every creditor submitting his claim in compliance with the provisions of sub-section (1) [* * * * *] [Words omitted by Bengal Act 6 of 1936.] of section 10A shall furnish, along with his written statement of claim, full particulars thereof; and shall, within such time as the Court may appoint, produce all documents which are in his possession, power or control, including entries in books of account, on which he relies to support his claims, together with a true copy of every such document.
