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Negotiable Instrument Act 1881
Tag: Negotiable Instrument Act 1881
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Whether Section 143A of NI Act for Payment of Interim Compensation...
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Personal Appearance of Complainant not Required to take Cognizance of Offence...
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Once Execution of Cheque is Admitted it gives Rise to Presumption...
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Government Notifies Negotiable Instrument (Amendment) Act, 2018
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Negotiable Instrument (Amendment) Bill, 2017 Introduced in Lok Sabha
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Cabinet Approves Bill to Amend Negotiable Instrument Act
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