Section 9(1) in The Assam Debt Conciliation Act, 1936
(1)Every creditor submitting a statement of the debts owed to him on compliance with a notice issued under sub-section (1) of Section 8 shall furnish, along with the statement, full particulars of all such debts and shall at the same time produce all documents, including entries in books of account, on which he relies to support his claims, together with a true copy of every such document.
