The Indian Succession Act, 1925
Schedule VIII
(See Section 377)
Forms of Certificate and Extended Certificate
In the Court of
To
A. B.
Whereas you applied on the day of for a certificate under Part X of the IndianSuccession Act, 1925, in respect of the following debts and securities, namely:-
Debts
| Serial Number |
1[Name] of debtor |
Amount of debt, including interest, on date of application for certificate |
Description and date of instrument, if any, by which the debt is secured |
Securities |
DESCRIPTION __________________________________________
|
| Serial Number |
Distinguishing number or letter of security |
Name, title or class of security |
Amount or par value of security |
Market-value of security on date of application for certificate |
|
This certificate is accordingly granted to you and empowers you to collect those debts [and] [to receive][interest] [dividends] [on] [to negotiate] [to transfer] [those securities].
|
| Dated this |
day of |
District Judge |
In the Court of |
On the application of A. B. made to me on the day of, I hereby extend this certificateto the following debts and securities, namely:-
|
| Serial Number |
Name of debtor |
Amount of debt, including interest, on date of application for extension |
Description and date of instrument, if any, by which the debt is secured |
|
Securities |
DESCRIPTION
______________________________________________________________
|
| Serial Number |
Distinguishing number or letter of security |
Name, title or class of security |
Amount or par value of security |
Market-value of security on date of application for extension |
|
This extension empowers A. B. to collect those debts [and] [to receive] [interest] [dividends] [on] [tonegotiate] [to transfer] [those securities].
|
| Dated this |
day of |
District Judge |
|
|
|
|
|
|
|
1. Subs. by Act 48 of 1952, s. 3 and the Second Schedule, for "Number".
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