Section 28 in The Jammu and Kashmir Debtors, Relief Act 1976
28. The Board may summon any other person.
(1)The Board may, on the application of the debtor or any creditor, summon before it, in the manner prescribed, any other person known or suspected to have in his possession any property belonging to the debtor or supposed to be indebted to the debtor; or any other person whom the Board may deem capable of giving information in respect of the debtor, his dealings or property and the Board may require any such person to produce any documents in his custody or power relating to the debtor, his dealings or property.(2)If any person so summoned refuses to come before the Board at the time appointed, or refuses to produce any document, having no lawfull impediment made known to the Board and allowed by it, the Board may by warrant cause him to be apprehended and brought up before it for examination.(3)The Board may examine any person so brought before it concerning the debtor and his dealings and property.
