Section 25 in The Assam Debt Conciliation Rules, 1937
25. Certificate under Section 21 in Form No. IV.
- If at any time during the course of the proceeding it appears to the Board that any creditor has fixed a suit or started any other proceedings which should be suspended under Section 21 of the Act, the Board shall grant a certificate in Form No. IV appended to these Rules over the signature of the Chairman to the debtor concerned, specifying the debts owing to any such creditor which may be under settlement.
