Section 8 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
8. Notice calling upon creditors to submit statement of debts. - (1) If, after examining the debtor, it is in the opinion of the Board desirable to attempt to effect a settlement between him and his creditors, a notice shall be issued and served or published in the manner prescribed, calling upon every creditor of the debtor to submit a statement of debts owed to such creditor by the debtor, [such statement shall be submitted to the Board in writing on or before such date as the Board may fix in this behalf not being earlier than two months from the date of service or publication of the notice, as the case may be ]:
Provided that, if the Board is satisfied that any creditor was, for good and sufficient cause, unable to comply with such directions, [Mahakoshal region excluding merged territories], may, [X X X] extend the period tor the submission of his statement of the debt owed to him.(2)Every debt of which a statement is not submitted to the Board in compliance with the provisions of sub-section (1) shall be deemed for all purposes and all occasions to have been duly discharged:Provided that, if a creditor proves to the satisfaction of the Board or a civil court that the notice was not served on him and that he had no knowledge of its publication [or that he was prevented from complying with the provision of sub-section (1) on account of unforeseen or unavoidable difficulty or cause] the Board or court may revive the debt.
