Dishonour of Cheques Judgements CD on Negotiable Instruments Act, Section 138 - Cheque Bouncing, Cheque Dishonour - Decisions of Supreme Court of India and All High Courts - Fully Updated Click here for details
19. Instruments
payable on demand. – A promissory note or bill of exchange, in which
no time for payment is specified, and, a cheque, are payable on demand.
