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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Telangana - Subsection

Section 60(2)(d) in Telangana Jagirdars Debt Settlement Act, 1952

(d)the inventories of property, lists of creditors and of debtors and of debts due to and from a debtor, the examination in respect of property of creditors; the time at which the debtors shall attend before the Board and do other things in relation to property under sub-section (1) of section 23, and the production of books of account, the examination to be submitted to, and the information to be supplied by a creditor in respect of the debt due to him by the debtor under sub-section (2) of section 23;