Section 13 in The Punjab Relief of Indebtedness Act, 1934
13. Notice calling upon creditors to submits statements of debts.
(1)On the date fixed the board shall publish, in such manner as may be prescribed, a notice, calling upon every creditor of the debtor to submit a statement of debts owed to such creditor by the debtor. Such statement shall be submitted to the board in writing within two months from the date of publication of this notice :Provided that if the board is satisfied that any creditor was, for good and sufficient cause, unable to comply with such direction [or to produce the documents required under sub-section (1) of section 14] [Inserted by Punjab Act 12 of 1940, section 5(a)(i).] within the time fixed, it may extend the period for the submission of his statement of the debts owed to him [or for the production of such documents] [Added by Punjab Act 12 of 1940, section 5(a)(ii).].(2)[ Every debt owed to a single creditor of which no such statement has been submitted to the 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 creditors or their recognised agents has or have not been so 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 shares in the said debt :Provided that no such debts shall be deemed to be discharged against any creditors whose names have not been included in the application made under section 9.] [Substituted for sub-section (2) of section 13 by Punjab Act 12 of 1940, section 5(b).](3)If the creditor or any of the joint creditors fails without sufficient cause to be present in person or by his recognised agent or legal practitioner in accordance with the provisions of section 24 at any of the hearings fixed by the board, or fails to produce full particulars and documents as required under sub-section (1) of section 14, the debt due to him or to the joint creditors, as the case may be, shall be deemed for all purposes and all occasions to have been fully discharged.(4)If any creditor proves to the satisfaction of the board or if no board is vested with jurisdiction by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, to the satisfaction of a civil court, that the notice was not served on him and that he had no knowledge of its publication or that he was unavoidably absent at any of the hearings fixed by the board, the board or the court, as the case may be, may revive that debt.
