Section 11 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
11. Creditor to produce documents and statement of accounts.
- On the date on which the case is fixed for hearing under Section 8, the creditor shall produce the documents-in his possession or control on which he relies for establishing his claim and a full and true statement of accounts of all previous transactions between him and his debtor leading to the claim and his account books or copies thereof, if any, in his possession or control. If such documents and statements are not produced at such hearing or at any adjourned hearing, fixed for this purpose by the Debt Relief Court, the Court may declare such claim to be discharged for all purposes against such debtor or debtors :Provided that if the Debt Relief Court is satisfied that any creditor was, for good and sufficient cause, unable to produce such documents or statements it may require them to be produced on any further date fixed for the purpose and may on such terms and conditions as it may deem fit revive the claim.
