A promissory note, bill of exchange or cheque drawn or made in 1[India] and made payable in, or drawn upon any person resident in, 1[Indian] shall be deemed to be an inland instrument.
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1. Subs. by Act 36 of 1957, s. 3 and the Second Schedule “a State”.
| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Negotiable Instruments Act | 1881 |
| Act Number | Enactment Date | Chapter Number |
| 26 | 09.12.1881 | 2 |
| Chapter Title | Ministry | Department |
| Of Notes, Bills and Cheques | Ministry of Finance | Department of Financial Services |
