| 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 |
1[Defence which may not be allowed in any prosecution under section 138 It shall not be a defence in a prosecution of an offence under section 138 that the drawer had no reason to believe when he issued the cheque that the cheque may be dishonoured on presentment for the reasons stated in that section].
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1. Ins. by Act 66 of 1988, sec. 4 (w.e.f. 1-4-1989)
