The statement of accounts prescribed in clause (b) of sub-section (1) of Section 3 of the Act shall be furnished to the debtor in the court language of the district, in the form shown in the schedule hereto annexed.Note : Government does not assume any responsibility for supplying to creditors the forms they may require and each creditor should make his own arrangements for obtaining such forms as he may require to enable him to send the statement of accounts to his debtors in due time.
