370. Restriction on grant of certificates under this part.—
(1) A succession certificate (hereinafter
in this Part referred to as a certificate) shall not be granted under this Part with respect to any debt or
security to which a right is required by section 212 or section 213 to be established by letters of
administration or probate:
Provided that nothing contained in this section shall be deemed to prevent the grant of a certificate to
any person claiming to be entitled to the effects of a deceased Indian Christian, or to any part thereof,
with respect to any debt or security, by reason that a right thereto can be established by letters of
administration under this Act.
1. Subs. by Act 3 of 1951, s. 3 and the Schedule, for “the States”.
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(2) For the purposes of this Part, “security” means—
(a) any promissory note, debenture, stock or other security of the Central Government or of a
State Government;
(b) any bond, debenture, or annuity charged by Act of Parliament 1[of the United Kingdom] on
the revenues of India;
(c) any stock or debenture of, or share in, a company or other incorporated institution;
(d) any debenture or other security for money issued by, or on behalf of, a local authority;
(e) any other security which the2[State Government] may, by notification in the Official Gazette,
declare to be a security for the purposes of this Part.
