Section 6 in Rajasthan Scheduled Debtors (Liquidation of Indebtedness) Act, 1976
6. Presumption and burden of proof.
- Where in any proceeding for the recovery of debt in a civil court, the debtor produces a certificate issued in his favour under Section 5, the civil court shall presume that the debtor is a scheduled debtor and the burden of proving to the contrary, shall lie on the creditor.
