Letter of Continuity 

The Branch Manager

___________________Bank  

______________ Branch

_____________

With reference to our Current/Cash Credit Account with you secured by a Demand Promissory Note dated the ______ 20_____ for Rs.________ (Rupees ____________ only) with interest made by us in your favour we acknowledge for the purpose of section 18 of the Indian Limitation Act, 1963 and any other law for the time being in force that we are liable to you for payment of the said Promissory Note with interest in respect of all present and future indebtedness and liabilities secured thereby which Promissory Note is to remain in force with all relative securities agreements and obligations.

 

 

Note : This form is for signature by the maker of a Demand Promissory Note made in favour of the Bank itself.