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  • Deeds & Drafts / NOTICE-OF-ASSIGNMENT-OF-DEBT-BY-ASSIGNEE

Deeds & Drafts

NOTICE OF ASSIGNMENT OF DEBT BY ASSIGNEE

 

To,
Mr. ____, (Debtor)
(Address)

I, the undersigned hereby give you notice that by an instrument in writing dated the ____, executed in my favour, Mr._____, S/o____, R/o_____, has assigned to me the debt due to him from you under the bond executed by you in his favour with interest already accrued and to be accrued on the said amount.
Now the said Debt of this instrument is to be paid to me according to the conditions of this instrument.

Date:
Signature 


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