Expand

O P Jindal Global University

trademarkclick

मृतक द्वारा पृष्ठांकित लिखत को विधिक प्रतिनिधि केवल परिदान द्वारा परक्रामित नहीं कर सकता, NI Act, Section 57 ( NI Act, Section 57. Legal representative cannot by delivery only negotiate instrument indorsed by deceased )

NI Act, Section 57. Legal representative cannot by delivery only negotiate instrument indorsed by deceased ( English )

मृतक द्वारा पृष्ठांकित लिखत को विधिक प्रतिनिधि केवल परिदान द्वारा परक्रामित नहीं कर सकता -- आदेशानुसार देय और मृतक द्वारा पृष्ठांकित किन्तु अपरिदत्त वचन-पत्र, विनिमय-पत्र या चेक को मृतक का विधिक प्रतिनिधि केवल परिदान द्वारा परक्रामित नहीं कर सकता है।

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs