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

62. Presentment of promissory note for sight.- A promissory note, payable at a certain period after sight must be presented to the maker thereof for sight ( if he can after reasonable search be found ) by a person entitled to demand payment, within a reasonable time after it is made and in business hours on a business day. In default of such presentment, no party thereto is liable thereon to the person making such default.

 

Negotiable Instruments Act Index | Laws India


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