Section 7 in Registration of Assignment of Receivables Rules, 2012

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Union of India - Section

Section 7 in Registration of Assignment of Receivables Rules, 2012

7.

) Description of Document by which the receivables are assigned:Assignment Deed or assignment as security for a loan

Name of parties| (1)| |-

| (2)| |-

Date of Document| | |-

Place of execution| |

TalukaDistrict StatePin codeDescription of receivables which are assigned or given as security in favour of the Factori) Whether the assignment is on (a) whole turnover basis

(b)Invoice basis (non whole turnover basis)

a) In case of Whole Turnover Basis:i) Brief description of goods or servicesii) Sub-Limit sanctioned for the goods and servicesiii) Sale proceeds of goods manufactured and sold or services provided/ rendered or to be provided/ rendered for the period from_________ to_________ORi) Brief description of goods or servicesii) Sub-Limit sanctioned for the goods and servicesiii) Sale proceeds of goods sold or to be sold or services rendered or to be provided/ rendered as trader/selling Agent/ retailer for the period from_________ to_________(Above details for different goods type can be captured multiple times depending upon the number of types of goods)b) In case of Invoice Basis (non-whole turnover basis):i) Invoice No.ii) Dateiii) Amount of invoiceiv) Serial numbers or any other identification marks (e.g. Chassis No. for vehicles)v) Brief Description of goodsvi) payable by date (DD/MM/YYYY)

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Union of India - Section

Section 7 in Registration of Assignment of Receivables Rules, 2012

7.