(1)Every creditor submitting his claim in compliance with the provisions of Section 10-A, sub-section (1), shall furnish, alongwith 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 claim, together with a true copy of every such document.
