Section 10(2) in Tamil Nadu Debt Conciliation Act, 1936
(2)[ If no statement is submitted by a creditor in compliance with the provisions of sub-section (1) in respect of debts owed to him by the debtor, then, subject to the provisions of sub-section (3)-(a)in the case of any debt included in the particulars furnished by the debtor under sub-section (1) of section 6 or sub-section (3) of section 8, the creditors shall not be entitled, in any proceeding before a board or Civil Court or on any other occasion, to dispute the accuracy of the said particulars in regard to such debt; and(b)every other debt shall be deemed for all purposes and on all occasions to have been duly discharged.]
