| 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 | 16 |
| Chapter Title | Ministry | Department |
| Of International Law | Ministry of Finance | Department of Financial Services |
The law of any foreign country 1[* * *] regarding promissory note, bills of exchange and cheques shall be presumed to be the same as that of 2[India], unless and until the contrary is proved.
_________________________
1. The words “or the State Jammu and Kashmir” omitted by Act 62 of 1956, sec. 2 and Sch.
2. Subs. by Act 3 of 1951, sec. 3 and Sch., for “the State”.
