20. Debtor not bound to admit correctness of accounts.
- A debtor to whom a statement of accounts [or a pass book] [These words were inserted by Bombay 13 of 1951, section 8).] has been furnished under section 19 shall not be bound to acknowledge or deny its correctness and his failure to do so shall not, by itself, be deemed to be an admission of the correctness of the accounts,
