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

 

 

57. Legal representative cannot by delivery only negotiate instrument indorsed by deceased.- The legal representative of a deceased person cannot negotiate by delivery only a promissory note, bill of exchange or cheque payable to order and indorsed by the deceased but not delivered.

Negotiable Instruments Act Index | Laws India


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