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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(11) in The M.P. Refugees Rehabilitations (Loans) Rules, 1963

(11)The expression "borrower" herein used shall, where the context so admits include his heirs, executors, administrators, representatives and assignees, and the expression "creditor" shall, where the context so admits include his successors in office and assignees.In witness whereof the parties have put their hands hereinto the.........................day of............Witness-
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….................. Signature of borrower.
Address........................ Address...................
..................................... ..............................
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  Signature ofcreditorAddress..............................................................................
Form No. 3(See Rule 7)Surety BondThe indenture made on this..............day of ......................... between the Governor of Madhya Pradesh (hereinafter called the Governor), of the first part, and-