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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(2) in The Tripura Agricultural Debtors Relief Act, 1975

(2)It shall be the duty of every creditor to produce such documents including the books of accounts, to submit to such examination and to supply such information in respect of the debt due to him by the debtor and the securities held by him as may be required by the Tribunal.