Report No. 26

14. Duties of debtors.-(1) On the making of the order admitting his petition, the debtor shall-

(a) unless the court otherwise directs, produce all his books of accounts, and

(b) file such lists of creditors and afford such assistance to the court as may be prescribed, failing which the court may dismiss his petition.

[Section 22, P.A. (part)] (Cf. section 15, P.T.A.]

(2) After an order admitting a creditor's petition for adjudging the debtor to be an insolvent is made, the debtor shall produce all books of accounts whenever so required by the court or Official Assignee or special manager.

[Section 22, part. P.A.]

(3) On his adjudication as an insolvent, the debtor shall give such inventories of his property and such lists of his creditors and debtors and of the debts due to and from them, respectively, submit to such examination in respect of his property or his creditors, attend at such times before the court or Official Assignee or special manager, execute such instruments and generally do all such acts and things in relation to his property as may be required by the court or Official Assignee or special manager, or as may be prescribed.

[Section 22, P.A. (part)] [Cf. section 33(1) and (2), P.T.A.]

(4) The debtor shall, on ......................adjudication as an insolvent, aid to the utmost of his power in the realisation of his property and the distribution of the proceeds among his creditors.

[Section 28(1), P.A.] [Cf. section 33(3), P.T.A.]

(5) On the making of an order of adjudication, the insolvent shall hand over to the Official Assignee his passport for leaving India, if any such passport has been issued to him and is in his possession.

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