Section 11 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
11. Debtor not bound to admit correctness of accounts supplied.
- A debtor to whom a statement of amounts or a passbook has been furnished under Section 10 shall not be bound to acknowledge or deny its correctness and his failure to do so shall not by itself be deemed to be an admission of the correctness of the accounts.
