Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 

सम्यक्-अनुक्रम-धारक के प्रति पूर्विक पक्षकारों का दायित्व, NI Act, Section 36 ( NI Act, Section 36. Liability of prior parties to holder in due course )


 

सम्यक्-अनुक्रम-धारक के प्रति पूर्विक पक्षकारों का दायित्व -- परक्राम्य लिखत का हर पूर्विक पक्षकार सम्यक्-अनुक्रम-धारक के प्रति तब तक उसके आधार पर दायी है जब तक उस लिखत की सम्यक् रूप से तुष्टि न कर दी जाए।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter