Expand

O P Jindal Global University

trademarkclick

रचयिता, लेखीवाल और प्रतिगृहीता मूल ऋणी होंगे, NI Act Section 37 ( NI Act, Section 37. Maker, drawer and acceptor principals )

NI Act, Section 37. Maker, drawer and acceptor principals ( English )

रचयिता, लेखीवाल और प्रतिगृहीता मूल ऋणी होंगे -- वचन-पत्र या चेक का रचयिता, विनिमय-पत्र का लेखीवाल प्रतिग्रहण तक, और प्रतिगृहीता उसके आधार पर क्रमशः मूल ऋणियों के रूप में, तत्प्रतिकूल संविदा न होते, दायी हैं और उसके अन्य पक्षकार, यथास्थिति, रचयिता, लेखीवाल या प्रतिगृहीता के प्रतिभुओं के रूप में उसके आधार पर दायी हैं।

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