Expand

O P Jindal Global University

trademarkclick

धारक, NI Act , Section 8 ( NI Act, Section 8. Holder )

NI Act, Section 8. Holder ( English )

“धारक” -- वचन-पत्र, विनिमय-पत्र या चेक के “धारक' से कोई भी ऐसा व्यक्ति अभिप्रेत है जो स्वयं अपने नाम से उस पर कब्जा रखने का और उस पर शोध्य रकम उसके पक्षकारों से प्राप्त करने या वसूल करने का हकदार है ।

जहाँ कि वचन-पत्र, विनिमय-पत्र या चेक खो जाता है या नष्ट हो जाता है, वहाँ उसका धारक वह व्यक्ति है जो कि ऐसे खो जाने या नष्ट होने के समय ऐसा हकदार था ।

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