Section 9(3) in The (Central Provinces and Berar) Debt Conciliation Act, 1933
(3)If any document which is in the possession or under the control of the creditor is not produced by him as required by sub-section (1), the document shall not be admissible in evidence [in the [Mahakoshal region excluding merged territories] against the debtor [x x x] in any suit brought by the creditor or by any person claiming under him.][9A. Verification of statement and particulars of debts. - Every statement submitted under sub-section (1) of Section 8, together with all particulars furnished along with it under sub-section (1) of Section 9, shall be signed and verified in the manner prescribed by the Code of Civil Procedure, 1908 (V of 1908), for signing and verifying plaints.]
