Law - Negotiable Instruments Act, 1881
 
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

33. Only drawee can be acceptor except in need for honour.- No person except the drawee of a bill of exchange, or all or some of several drawees, or a person named therein as a drawee in case of need, or an acceptor for honour, can bind himself by an acceptance.

 

Negotiable Instruments Act Index | Laws India


Web www.vakilno1.com
Copyright© Vakilno1.com 2000 All rights reserved