• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating
  • Menu
  • Deeds & Drafts / BANKING

BANKING

General

  • 1.AGREEMENT BETWEEN BANK AND MORTGAGOR CREATING EQUITABLE MORTGAGE
  • 2.LETTER OF CONTINUITY
  • 3.LETTER OF GUARANTEE
  • 4.LETTER OF LIEN ON DEPOSIT CERTIFICATES
  • 5.NOTICE TO CUSTOMER FOR CLOSING ACCOUNT
  • 6.MEMORANDUM FOR CREATION OF EQUITABLE MORTGAGE
  • 7.Notice of Assignment of Financier’s rights under Hire- Purchase Agreement to be sent to Regional Transport Authorities.
  • 8.Pledge of goods with Bank against Bills of Lading to secure advances obtained
  • 9.Pledge of goods with Bank against Bills of Lading to secure advances obtained
  • 10.Trust Certificate issued by Bank authorising the pledgor of goods under Bills of Lading to take delivery of the goods pledged or deal with the same, as trustee for the Bank with the undertaking to pay off the debts
  • 11.Agreement to pay time barred debt not amounting to acknowledgment
  • 12.Agreement-cum-Letter of hypothecation/pledge to be obtained for packing credit advances
  • 13. Letter of Continuity
  • 14.Supplemental Deed or Hypothecation of Goods for Addi- tional security with the existing Cash Credit Limit Facility
  • 15.Supplemental Deed of Hypothecation of Goods for an increase in limit/facility without additional security
  • 16.Supplemental Deed of Hypothecation providing additional security to enhance the existing cash credit limit
  • 17.Affidavit regarding Hindu joint family property for securing loan against mortgage of Property
  • 18.Affidavit regarding Mohammedan owned property for securing loan against mortgage of immovable property
  • 19.Bank Guarantee in lieu of security deposit for due fulfilment of the contract
  • 20.Agreement to review claim for a time barred debt [Alternative form]
  • 21.Bill drawn by a purchaser which carried the acceptance of his bank
  • 22.Promissory note to be executed by the purchaser in the case of a sale by machinery manufacturer/design engineering concern
  • 23.Promissory note to be executed by the purchaser in the case of sale by authorised selling agent/distributor of machinery manufacturer
  • 24.Certificate to be furnished by machinery Manufacturer
  • 25.Certificate to be furnished by design engineering concern
  • 26.Certificate to be furnished by authorised selling agent/ distributor as seller of machinery
  • 27.Certificate from the machinery manufacturer to be furnished in cases of sales by authorised selling agent/distributor
  • 28.Certificate to be furnished by purchaser of machinery
  • 29.Draft of Resolution to be obtained in respect of advances to limited companies
  • 30.Declaration from Public Limited Companies or a Private Limited Company which is a subsidiary Company of a Public Limited Company in the matter under section 293 of Companies Act
  • 31.Declaration for advances to Joint Account Holders
  • 32.Letter from Depositors for advances against Recurring Deposit Account balance
  • 33.Pro forma of Endorsement of the Bank’s Hypothecation Charge on Insurance Policy
  • 34.Notice of bank’s interest in fire insurance policy, with acceptance
  • 35.Letter of guarantee in the favour of the Insurance Company for payment of premium
  • 36.Letter to be sent to the Unit Trust of India in the case of advances against units held on blank transfer
  • 37.Letter of Authority to be obtained from Holder in the case of advances against units held on blank transfer
  • 38.Demand Loan against Fixed Deposit
  • 39.Confirmation of balance of Account

Hypothecation

  • 1.AGREEMENT FOR HYPOTHECATION OF GOODS
  • 2.HYPOTHECATION OF DEBTS AND ASSETS

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.