Section 13(1) in The Punjab Relief of Indebtedness Act, 1934
(1)On the date fixed the board shall publish, in such manner as may be prescribed, a notice, calling upon every creditor of the debtor to submit a statement of debts owed to such creditor by the debtor. Such statement shall be submitted to the board in writing within two months from the date of publication of this notice :Provided that if the board is satisfied that any creditor was, for good and sufficient cause, unable to comply with such direction [or to produce the documents required under sub-section (1) of section 14] [Inserted by Punjab Act 12 of 1940, section 5(a)(i).] within the time fixed, it may extend the period for the submission of his statement of the debts owed to him [or for the production of such documents] [Added by Punjab Act 12 of 1940, section 5(a)(ii).].
