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

State of Tripura - Subsection

Section 13(1) in The Tripura Agricultural Debtors Relief Act, 1975

(1)Every debtor by or against whom an application is made under Section 6 or who is a party to an application made under Section 8 shall produce all documents including books of accounts, submit to such examination in respect of his property and his creditors, and attend to such time before the Tribunal as may be required by the Tribunal.