CHARGE

General

• 1.General Charge over all Assets, Properties, Book Debts and Movables and Immovable as Security for the Debts

• 2.Legal charge of building under construction with the amount of loan to be advanced

• 3.Charge on specific credit balances as security for liabilities of third party

• 4.Legal charge by trustees of an Unincorporated Club

• 5.BOND FOR SAFE CUSTODY OF MOVABLE PROPERTY ATTACHED AND LEFT IN CHARGE OF ANY PERSON AND SURETIES [Order XXI, rule 43(1)(c}]

• 6.BOND FOR SAFE CUSTODY OF MOVABLE PROPERTY ATTACHED AND LEFT IN CHARGE OF ANY PERSONS AND SURETIES [Order XXIA, rules 3 (a) and 5]

• 7.CAT Discipline charge sheet quash

• 8.DEED CREATING CHARGE

• 9.GUARANTEE, DEPOSIT AND CHARGE AS SECURITY FOR ADVANCES TO A THIRD PERSON

• 10.GUARANTEE REGARDING MONEY LENT OR ADVANCED WITH CHARGE AS SECURITY FOR ADVANCE TO THIRD PERSON

• 11.MAINTENANCE CHARGE DEED

• 12.PETITION FOR DISCHARGE OF INSOLVENT

• 13.POWER-OF-ATTORNEY FOR CREATING CHARGE OVER PROPERTIES

• 14.RECEIPT BY A LEGATEE WITH FULL DISCHARGE TO THE EXECUTOR

• 15.RECEIPT TO THE EXECUTOR OF WILL FOR FULL DISCHARGE

• 16.RELEASE OF PROPERTY FROM CHARGE FOR MAINTENANCE UNDER A WILL

• 17.To Deppt Defence Against Charge Sheet