(3)On receipt of the statement under sub-section (1) or an application under sub-section (2) and after such enquiry as he considers necessary the Assistant Commissioner, shall, by order, determine whether the debtor is entitled to relief under this Act and, if so, direct the creditor to produce on or before a date to be specified in the order, the document evidencing the debt of such debtor and the movable properties pledged by such debtor or his surety.
