Section 381(35) in High Court of Chhattisgarh Rules, 2005
(35)Inventory and account. - The inventory and account to be furnished by an executor or administrator under section 317 of the Act shall be in the prescribed formats and shall be verified in the following manner:'I................the executor (or administrator), named in the above inventory, do hereby declare that the said inventory is in every respect true, perfect and correct to the best of my knowledge, by information received from............. and believed to be true, and that the same contains a full, true and perfect inventory of all the property in the possession of the decease at the date of his death and of all credits owing to him, and of all debts owing by him; or'I...........the executor (or administrator), named in the above account, do hereby declare that the said account is true, perfect and correct to the best of my knowledge, by information received from and believed to be true and that it gives a full, true and perfect account of all the estate and effects of the deceased which has or have come into my hands, possession power, control, custody or knowledge and of the deposition of the same.'
