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  • Deeds & Drafts / RECEIPT-FOR-EARNEST-MONEY

Deeds & Drafts

 

Date:

Earnest money holder on the date set forth above acknowledges receipt of the earnest money of Rs._______ in the form of _______________ to be held by the earnest money holder in its trust account on behalf of both seller and buyer mentioned in the purchase agreement.

Seller

____________(Name and address)

Purchaser

____________ (Name and address)

Date of the contract:

Earnest money holder:_______________

Title:

Time:

 

Signature


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