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88. General duties of debtor.- The debtor shall- (a) make available to the resolution professional all information relating to his affairs, attend meetings and comply with the requests of the resolution professional in relation to the fresh start process; (b) inform the resolution professional as soon as reasonably possible of- (i) any material error or omission in relation to the information or document supplied to the resolution professional; or (ii) any change in financial circumstances after the date of application, where such change has an impact on the fresh start process.    |
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