The Negotiable Instruments Act, 1881

 

139. Presumption in favour of holder

 

¹[Presumption in favour of holder

 

It shall be presumed, unless the Contrary is proved, that the holder of a cheque received the cheque of the nature referred to in section 138 for the discharge, in whole or in part, or any debt or other liability].

 

1. Ins. by Act 66 of 1988, sec. 4 (w.e.f. 1-4-1989).

 

 

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The Negotiable Instruments Act, 1881

 

Indian Laws - Bare Acts