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

72. Presentment of cheque to charge drawer.-[Subject to the provisions of section 84] a cheque must, in order to charge the drawer, be presented at the bank upon which it is drawn before the relation between the drawer and his banker has been altered to the prejudice of the drawer.

1. Inserted by Act 6 of 1897, sec. 2.

 

 

Negotiable Instruments Act Index | Laws India


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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
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