Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 481 in The General Rules (Civil), 1957 481. Application for administration by creditor. - In all applications by a creditor for letters of administration it shall be stated particularly how the debt or debts arose, the amount due on the date of the application, and whether the applicant has any land what security therefor.
