Section 13C(3) in The (Central Provinces and Berar) Debt Conciliation Act, 1933
(3)If the Deputy Commissioner or Officer authorised under sub- section (2) is satisfied, after hearing the debtor and other creditors and after making such enquiry as he thinks fit, that the whole or any part of the remaining amount payable under the agreement is irrecoverable he may grant a certificate accordingly and thereupon the agreement shall cease to subsist for all the creditors.
