Section 8(4) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(4)Every claim of a creditor against his debtor which is not submitted within the time specified in sub-section (2) or sub-section (3) shall be deemed for all purposes and all occasions to have been discharged against the debtor:Provided that if a creditor files an application within a further period of thirty days from the date on which [the period of sixty days specified in sub-section (3)] [Substituted by M.P. Act No. 33 of 1972.], had expired and satisfies the Debt Relief Court that he was for good and sufficient cause unable to file the same within the period specified, the Court may on such terms and conditions as it may deem fit, revive the claim.
