Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act] State of Assam - Subsection Section 6(1)(f) in The Assam Debt Conciliation Act, 1936 (f)a declaration that ail liabilities, debts and properties have been disclosed in the statement, and that the debtor is unable to pay his debts.