Section 8(2) in The Jammu and Kashmir Debtors, Relief Act 1976
(2)Every debt owed to a single creditor, of which no such statement has been submitted to he Board in compliance with the provisions of sub-section (1), shall be deemed to be duly discharged for all purposes and all occasions against such creditor; and every debt owed to two or more creditors jointly, of which such a statement or statements signed by all such or their recognised agent has or have not been submitted, shall be deemed to be so discharged against such creditors as have failed to submit the said statement or statements, but only to the extent of their respective share, in the said debt:Provided that no such debt shall be deemed to be discharged against any creditors whose names have not been included in the application made under section 4 by the debtor.
