Registered A.D.
……………………………………
Advocate
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……………………………………
Date ……………………………..
TO,
……………………………………
……………………………………
…………………………………..
Dear Sir,
Under instructions from Shri ………………… I hereby give you notice to pay the sum of Rs. ……….. borrowed by you from the said ……………. on …………… on a promissory note dated ………… together with all interest due in respect hereof on the date of payment, failing which, 1 have instructions to file a suit for recovery of the amount due with interest and costs without any further reference to you, which you may please note.
Yours faithfully,
Advocate …..
very nice format sir.. but can we add any section or Act under which we are sending notice?
not sufficient
I found very useful, educative and handy in times of need for any legal help.