10B. Creditors to furnish full particulars and documents.
(1)Every creditor submitting his claim in compliance with the provisions of Section 10-A, sub-section (1), shall furnish, alongwith 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 claim, together with a true copy of every such document.(2)The Court shall, after marking, for the purpose of identification, every original document 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 of the creditor is in his possession, power or 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.
