Section 10 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
10. Procedure of Debt Relief Court dealing with claim.
- The Debt Relief Court dealing the claim under Section 8 shall-(i)pass an order fixing a date of hearing;(ii)cause notice of the date of hearing together with a copy of the application to be served on all the creditors of the debtor, and the debtor; and(iii)cause copies of such notice and application to be affixed to the Court.
