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
53.
Holder deriving title from holder in due course.-a holder of a negotiable instrument
who derives title from a holder in due course has the rights thereon of that holder in due
course.
