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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
36. Liability of prior parties to holder in due course. -Every prior party to a negotiable instrument is liable thereon to a holder in due course until the instrument is duly satisfied.

 

Negotiable Instruments Act Index | Laws India

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