Vakil No1.com
Law - Negotiable Instruments Act, 1881
 
 

 

66. Presentment for payment of instrument payable after date or sight.-a promissory note or bill of exchange, made payable at a specified period after date or sight thereof, must be presented for payment at maturity.

 

Negotiable Instruments Act Index | Laws India

Web www.vakilno1.com
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

Legal Drafts & Forms | Laws in India-Bare Acts | Legal News | NRI Section | How to | Legal Links | Law Colleges | On the Lighter side | Sample Questions (Legal FAQ) | Get Legal Opinion | Feedback | Terms of use | Disclaimer | Home
Copyright© Vakilno1.com 2000 All rights reserved