Section 8(1) in The Assam Debt Conciliation Act, 1936
(1)If, after examining the debtor, it is, in the opinion of the Board, desirable to attempt to effect a settlement between him and his creditors a notice shall be issued and served as published in the manner prescribed, calling upon every creditor or the debtor to submit a statement of debts owed to such creditor by the debtor and to appear personally or by an authorised agent before the Board on the date fixed for examination of the statement or settlement of the case. Such settlement shall be signed and verified in the manner prescribed in the Code of Civil Procedure, 1908, signing and verifying plaints, and shall be submitted to the Board in writing within 30 days from the date of service or publication of the notice, as the case may be:Provided that if the Board is satisfied that any creditor for good and sufficient cause was unable to comply with directions, it may extend the period for submission of his settlement of the debts owed to him.
