Law - Negotiable Instruments Act, 1881
 
 

 

77. Liability of banker for negligently dealing with bill presented for payment.- When a bill of exchange, accepted payable at a specified bank, has been duly presented there for payment and dishonoured, if the banker so negligently or improperly keeps, deals with or delivers back such bill as to cause loss to the holder, he must compensate the holder for such loss.

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
Copyright© Vakilno1.com 2000 All rights reserved