Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 41] [Entire Act]

Union of India - Section

Section 374 in The Indian Succession Act, 1925

374. Contents of certificate.—

When the District Judge grants a certificate, he shall therein specify the debts and securities setforth 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.