Expand

O P Jindal Global University

trademarkclick

प्रतिभूत्व, NI Act, Section 39 ( NI Act, Section 39. Surety ship )

NI Act, Section 39. Surety ship ( English )

प्रतिभूत्व -- जब कि प्रतिगृहीत विनिमय-पत्र का धारक प्रतिगृहीता से कोई ऐसी संविदा कर लेता है जिससे अन्य पक्षकार भारतीय संविदा अधिनियम, 1872 की धारा 134 या 135 के अधीन उन्मोचित हो जाते हों तब तक धारक अन्य पक्षकारों को भारित करने का अपना अधिकार अभिव्यक्ततः आरक्षित रख सकेगा और ऐसी दशा में वे उन्मोचित नहीं होते 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