10B. Creditor to furnish full particulars and documents.
- Every creditor submitting his claim in compliance with the provisions of sub-section (1) * * * * of Section 10-A, shall furnish, along with his written statement of claim, full particulars thereof; and shall, within such time as the Court may appoint; produce all documents which are in his possession, power or control, including entries in books of account, on which he relies to support his claims, together with a true copy of every such document.(2)The Court shall, after marking, for the purpose of identification, every original documents so produced, and verifying the correctness of the copy, retain the copy and return the original to the creditor.(3)If any document which to the knowledge for the creditor is in his possession, power and control, is not produced by him as required by sub-section (1), the document shall not be admissible in evidence against the ward, whether during the continuance of the management or afterwards, in any suit brought by the creditor or by any person claiming under him in respect of such claim, unless good cause be shown, to the satisfaction of the Civil Court entertaining the suit, for the non-production of the document as required by sub-section (1).
