| 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 | 17 |
| Chapter Title | Ministry | Department |
| Of Penalties in Case of Dishonour of certain Cheques for insuffiency of Funds in the Accounts | Ministry of Finance | Department of Financial Services |
It shall be presumed, unless the contrary is proved, that the holder of a cheque received the cheque, of the nature referred to in section 138, for the discharge, in whole or in part, of any debt or other liability.
