Expand

O P Jindal Global University

trademarkclick

जब कि रचयिता आदि के कारबार या निवास का कोई ज्ञात स्थान नहीं है तब उपस्थापन, NI Act, Section 71 ( NI Act, Section 71. Presentment when maker, etc., has no known place of business or residence )

NI Act, Section 71. Presentment when maker, etc., has no known place of business or residence ( English )

जब कि रचयिता आदि के कारबार या निवास का कोई ज्ञात स्थान नहीं है तब उपस्थापन -- यदि परक्राम्य लिखत के रचयिता, लेखीवाल या प्रतिगृहीता का कोई कारबार का ज्ञात स्थान या नियत निवासस्थान नहीं है और लिखत में प्रतिग्रहणार्थ या संदायार्थ उपस्थापन के लिए कोई स्थान विनिर्दिष्ट नहीं है तो ऐसा उपस्थापन स्वयं उसको किसी ऐसे स्थान में किया जा सकेगा जहाँ कि वह पाया जा सके ।

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