Section 8(5) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(5)Every creditor shall, along with the application filed under sub-section (1) produce the documents in his possession or control on which he bases his claim and a full and true statement of accounts of all previous transactions between him and his debtor leading to the claim and his account books or copies thereof, if any, in his possession or control :Provided that where in a claim pending before the Debt Relief Court on the appointed date in a Scheduled Area the creditor has not produced the aforesaid documents alongwith his application for determination of debt, he may, within the period of fifteen days from such date, or within such further period as the Court may allow, produce such documents.
