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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(2) in Telangana Jagirdars Debt Settlement Act, 1952

(2)It shall be the duty of every creditor to produce such 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 Board or as may be prescribed.