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  • Deeds & Drafts / BONDS

BONDS

General

  • 1. BOND FOR PAYMENT OF MONEY WITH INTEREST
  • 2.BOND BY A DEBTOR FOR PAYMENT OF A DEBT BY INSTALLMENTS
  • 3.BOND FOR PAYMENT OF MONEY WITH INTEREST
  • 4.BOND BY A DEBTOR FOR PAYMENT OF A DEBT BY INSTALLMENTS
  • 5.GUARANTEE BOND IN FAVOUR OF THE GOVERNMENT
  • 6.DEPOSITORY BOND EXECUTED BY SURETY
  • 7.FIDELITY BOND BY EMPLOYEE
  • 8.BOND FOR EXECUTION OF SALE DEED BY THE VENDOR
  • 9.BUILDING CONTRACTOR’S BOND
  • 10.LESSEE’S BOND
  • 11.BOND BY SUB-CONTRACTOR FOR MATERIALS
  • 12.BOND BY A DEBTOR WITH HIS SURETY FOR A LOAN
  • 13.BOND BY A TRAINEE (IF MINOR, BY HIS GUARDIAN) WITH SURETIES
  • 14.SECURITY BOND BY AN EMPLOYEE
  • 15.BOND BY GUARDIAN APPOINTED BY COURT
  • 16.BOND BY MANAGER OF PROPERTY OF MENTALLY ILL PERSON
  • 17.BOND BY RECEIVER APPOINTED BY COURT
  • 18.BOND FOR APPEARANCE OF OFFENDER RELEASED
  • 19.SECURITY BOND FOR LIFTING ATTACHMENT
  • 20.MONEY BOND FOR MONEY DUE WITH RECITALS
  • 21.BANK GUARANTEE
  • 22.SECURITY BOND GIVEN FOR THE GRANT OF A SUCCESSION CERTIFICATE (SECTION 375, SUCCESSION ACT, 1925)
  • 23.BOND TO PRESERVE TRADE SECRET
  • 24.BOND WITH SURETIES FOR A LOAN REPAYABLE IN EQUATED INSTALLMENT WITH HYPOTHECATION OF PROPERTY
  • 25.EQUATED INSTALLMENTS BOND
  • 26.GUARANTEE BOND
  • 27.GUARANTEE BOND FOR THE PERFORMANCE OF A CONTRACT
  • 28.GUARANTEE, DEPOSIT AND CHARGE AS SECURITY FOR ADVANCES TO A THIRD PERSON
  • 29.INDEMNITY BOND
  • 30.INDEMNITY BOND IN CASE OF LOSS OR NON-PRODUCTION OF TITLE DEEDS
  • 31.SECURITY GIVEN BY A LEGATEE UNDER A LOST WILL TO A PURCHASER OF BEQUEATHED FLAT
  • 32.SECURITY BOND ON GRANT OF SUCCESSION CERTIFICATE
  • 33.SECURITY BOND FROM RECEIVER
  • 34.SECURITY BOND FOR STAY OF EXECUTION OF DECREE
  • 35.SECURITY BOND BY A RECEIVER APPOINTED IN A SUIT ORDER 40, RULE 3(A), C.P.C KNOW ALL MEN, ETC. (AS IN FORM 10)
  • 36.SECURITY BOND BY A DEBTOR (UNDER SECTION 21, THE PROVINCIAL INSOLVENCY ACT)
  • 37.PERSONAL SECURITY BOND BY AN EMPLOYEE WITH SURETIES
  • 38.PERFORMANCE GUARANTEE BOND
  • 39.MONEY BOND WITH SURETY
  • 40.SIMPLE MONEY BOND
  • 41.INDEMNITY IN THE FORM OF AGREEMENT
  • 42.BOTTORMY BOND EXECUTED BY MASTER OF SHIP TO SECURE REPAYMENT OF LOAN
  • 43.SURETY BOND TO WORK AS CUSTOMS HOUSE AGENTS
  • 44.BOND OF INDEMNITY BY A VENDOR TO A PURCHASER FOR INABILITY TO DELIVER A MISSING TITLE DEED
  • 45.BOND BY VENDOR TO INDEMNIFY PURCHASER AGAINST POSSIBLE CLAIMS UNDER LOST TITLE DEEDS
  • 46.BOND BY VENDOR TO INDEMNIFY PURCHASER AGAINST A PARTICULAR DEFECT OF TITLE
  • 47.BOND BY VENDOR TO THE PURCHASER ON ACCOUNT OF LOSS OF TITLE DEED
  • 48.BOND FOR EXECUTION OF SALE DEED BY THE VENDOR
  • 49.BOND FOR EXECUTION OF A CONVEYANCE
  • 50.BOND FOR QUIET ENJOYMENT GIVEN BY VENDOR TO THE PURCHASER TAKING THE PROPERTY UNDER A DOUBTFUL TITLE
  • 51.BOND GIVEN BY CONTRACTOR GUARANTEEING FULFILMENT OF CONTRACTUAL OBLIGATIONS
  • 52.BUILDING CONTRACTOR’S BOND
  • 53.LESSEE’S BOND (OPERATIVE PARTY ONLY)
  • 54.BOND BY SUB-CONTRACTOR FOR MATERIALS
  • 55.GENERAL PERFORMANCE BOND FOR FUTURE CONTRACTS OF SUPPLIES EXECUTED BY CONTRACTOR WITH SURETY JOINING
  • 56.BOND FOR QUALITY OF WORK EXECUTED WITH GUARANTEE FOR MAINTENANCE-SURETY JOINING THE BOND
  • 57.BOND BY BUILDERS IN FAVOUR OF FINANCING COMPANY FOR CONSTRUCTION LOAN
  • 58.BOND BY BUILDER-CUM-PROMOTER TO THE FINANCING COMPANY FOR THE LOAN ADVANCED FOR CONSTRUCTION
  • 59.BOND BY CONTRACTOR IN FAVOUR OF OWNER FOR CONSTRUCTION OF BUILDING
  • 60.BOTTOMRY BOND EXECUTED BY THE MASTER OF A SHIP TO SECURE REPAYMENT OF MONEY BORROWED DURING COURSE OF THE VOYAGE
  • 61.BOTTOMRY BOND EXECUTED BY THE MASTER OF SHIP TO SECURE EMERGENCY FUND FOR REPAIR AND OTHER NECESSARIES OF THE SHIP
  • 62.BOND BY ONE OBLIGOR TO ONE OBLIGEE FOR THE PAYMENT OF A SUM BY UNEQUAL INSTALMENTS WITH INTEREST, WITHOUT RECITALS
  • 63.BOND BY TWO OR MORE OBLIGORS TO ONE OR MORE OBLIGEES JOINTLY
  • 64.BOND BY ONE OBLIGOR TO ONE OBLIGEE FOR PAYMENT OF A SUM BY EQUAL INSTALMENTS WITH INTEREST THE AGREEMENT BEING RECITED
  • 65.BOND WITH OBLIGATION TO PAY A FIXED SUM AS LIQUIDATED DAMAGES TO PRESERVE A TRADE SECRET
  • 66.BOND FOR PAYMENT OF MONEY WITH INTEREST
  • 67.BOND BY AN AGENT TO COLLECT RENTS AND PAY OVER MONIES RECEIVED TO PRINCIPAL
  • 68.BOND TO PAY A SUM OF MONEY AT A STATED DATE OR ON DEMAND
  • 69.BOND BY A DEBTOR FOR PAYMENT OF A DEBT BY INSTALMENTS
  • 70.BOND FOR PAYMENT OF MONEY IN INSTALMENTS
  • 71.BOND FOR PAYMENT OF MONEY BY INSTALMENTS
  • 72.BOND FOR PAYMENT OF MONEY WITH INTEREST IN YEARLY INSTALMENTS
  • 73.BOND FOR PAYMENT OF JUDGMENT DEBT WITH APPOINTMENT OF ATTORNEY UNDER POWER
  • 74.BOND TO SECURE THE PERFORMANCE OF AN AGREEMENT WITHOUT RECITALS
  • 75.BOND FOR SECURING PAYMENTS OF ANNUITY
  • 76.BOND BY A FATHER TO PAY A SUM TO TRUSTEES OF HIS DAUGHTER’S MARRIAGE SETTLEMENT AS THE DAUGHTER’S PORTION
  • 77.BOND BY A SON FOR THE PAYMENT OF A SUM OF MONEY LENT BY THE FATHER AND CONDITIONED TO BE PAID ON THE DEATH OF THE FATHER
  • 78.GUARANTEE BOND IN FAVOUR OF THE GOVERNMENT
  • 79.FORM OF SECURITY BOND TO BE EXECUTED BY THE PROPRIETORS OF ENTERTAINMENTS
  • 80.DEPOSITORY BOND EXECUTED BY SURETY
  • 81.BOND TO SECURE PAYMENT OF MORTGAGE
  • 82.MORTGAGE BOND WITH POWER-OF-ATTORNEY
  • 83.COLLATERAL BOND TO SECURE PAYMENT OF BOND AND MORTGAGE
  • 84.MORTGAGE BOND, WITH INTEREST, INSURANCE, TAX, WATER RATES AND ASSESSMENT CLAUSES WITH SURETY JOINING
  • 85.BOND FOR PERFORMANCE OF MORTGAGOR’S OBLIGATION BY SECOND MORTGAGEE TO FIRST MORTGAGEE
  • 86.BOND BY SURVIVING PARTNER FOR PAYMENT OF THE VALUE OF THE DECEASED PARTNER’S SHARE BY INSTALMENT TO HIS LEGAL HEIRS AND FOR INDEMNIFYING THE DECEASED PARTNER’S ESTATE AGAINST PARTNERSHIP LIABILITY
  • 87.BOND FOR PAYMENT OF OUTSTANDING CONSIDERATION MONEY BY THE PURCHASER UNDER A SALE DEED
  • 88.BOND BY AN EMPLOYEE NOT TO COMPETE IN BUSINESS WITH EMPLOYER
  • 89.BOND BY SELLER OF A BUSINESS TO THE PURCHASER UNDERTAKING NOT TO CARRY ON THE SAID BUSINESS IN ANY MANNER WITHIN A SPECIFIED AREA DURING THE SPECIFIED PERIOD
  • 90.FIDELITY BOND BY SURETY COMPANY TO AN EMPLOYER AGAINST EMPLOYEE’S PERFORMANCE OF DUTY
  • 91.SURETY BOND FOR THE PERFORMANCE BY A NEW PARTNER OF THE COVENANTS CONTAINED IN THE DEED OF PARTNERSHIP
  • 92.BOND BY TWO OR MORE SURETIES FOR THE FAITHFUL SERVICE OF AN EMPLOYEE DURING PERIOD OF EMPLOYMENT
  • 93.FIDELITY BOND BY EMPLOYEE
  • 94.SURETY BOND FOR FIDELITY OF A CASHIER
  • 95.FIDELITY BOND BY CASHIER OF AN ORGANISATION WITH SURETIES
  • 96.FIDELITY BOND BY AN ASSISTANT CASHIER OF A BANK FOR FAITHFUL DISCHARGE OF DUTIES
  • 97.FIDELITY BOND EXECUTED JOINTLY WITH TWO SURETIES FOR DUE PERFORMANCE OF DUTIES TO THE POST OF TREASURER
  • 98.BOND FOR PRESERVATION OF SECRET FORMULA OR INVENTION
  • 99.PERFORMANCE BOND AGAINST SPECIFIC AGREEMENT
  • 100.AGREEMENT FOR CONSTRUCTION OF INCOMPLETE FLAT BY THE VENDOR ON BEHALF OF THE PURCHASER

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