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[Cites 0, Cited by 6] [Entire Act]

State of Jammu-Kashmir - Section

Section 8 in The Succession Certificate Act, 1977

8. Contents of certificate.

- When the District Court grants a certificate, it shall therein specify the debts and securities set forth in the application for the certificate, and may thereby empower the person to whom the certificate is granted-
(a)to receive interest or dividends on, or
(b)to negotiate or transfer, or
(c)both to receive interest or dividends on, and to negotiate or transfer, the securities or any of them.