Law - Negotiable Instruments Act, 1881
 
 
92. Dishonors by non-payment.- A promissory note, bill of exchange or cheque is said to be dishonored by non-payment when the maker of the note, acceptor of the bill or drawee of the cheque makes default in payment upon being duly required to pay the same.

 

Negotiable Instruments Act Index | Laws India


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