Section 9 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
9. Procedure on submission of statement of debts. - (1) Every creditor submitting a statement of the debts owed to him in compliance with a notice issued under sub-section (1) of Section 8 shall furnish, alongwith such statement, full particulars of all such debts and shall at the same lime 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:
[Provided that if the Board is satisfied that any creditor was, for good and sufficient cause, unable to produce such documents alongwith the statement, it shall require them to be produced on a date fixed for the purpose.](2)The Board 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 is in the possession or under the control of the creditor is not produced by him as required by sub-section (1), the document shall not be admissible in evidence [in the [Mahakoshal region excluding merged territories] against the debtor [x x x] in any suit brought by the creditor or by any person claiming under him.][9A. Verification of statement and particulars of debts. - Every statement submitted under sub-section (1) of Section 8, together with all particulars furnished along with it under sub-section (1) of Section 9, shall be signed and verified in the manner prescribed by the Code of Civil Procedure, 1908 (V of 1908), for signing and verifying plaints.]
