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[Cites 0, Cited by 0] [Section 381(7)] [Section 381] [Entire Act]

State of Chattisgarh - Subsection

Section 381(7)(i) in High Court of Chhattisgarh Rules, 2005

(i)Application for succession certificate. - Application for succession certificate shall be in the prescribed Format or as near thereto as the circumstances of the case may permit, and shall be accompanied by a Schedule of the property of the deceased. It shall also be accompanied by a petitioner's undertaking as specified in the prescribed Format or as near thereto as the circumstances of the case may permit.