Bankers Book Evidence Act, 1891
(Act no. 18 of 1891)
CONTENTS
Sections
Particulars
Preamble
1
Title and extent
2
Definitions
3
Powers to extend provision of Act
4
Mode of proof of entries in Banker's books
5
Case in which officer of Bank not comparable to produce books
6
Inspection of books by order of Court of Judge
7
Costs
Legal Drafts & Forms
|
Laws in India-Bare Acts
|
Legal News
|
NRI Section
|
How to
|
Legal Links
|
Law Colleges
|
On the Lighter side
|
Sample Questions (Lagal FAQ)
|
Get Legal Opinion
|
Feedback
|
Terms of use
|
Home
Copyright©
Vakilno1.com
2000-2006 .All rights reserved
