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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

 

73. Presentment of cheque to charge any other person.- A cheque must, in order to charge any person except the drawer, be presented within a reasonable time after delivery thereof by such person.

 

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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