Thursday, 30, Apr, 2026
 
 
 
Expand O P Jindal Global University
 

प्रतिग्रहण या संदाय के लिए उपस्थापन में विलम्ब के लिए प्रतिहेतु, NI Act, Section 75A ( NI Act, Section 75A. Excuse for delay in presentment for acceptance or payment )


 

प्रतिग्रहण या संदाय के लिए उपस्थापन में विलम्ब के लिए प्रतिहेतु -- प्रतिग्रहण या संदाय के लिए उपस्थापन में विलम्ब यदि धारक के नियंत्रण के परे की परिस्थितियों से हुआ है और उसके व्यतिक्रम, अवचार या उपेक्षा के कारण होने का दोष नहीं लगाया जा सकता तो वह माफी योग्य होगा। जब विलम्ब के कारण का परिविराम हो जाता है तब उपस्थापन युक्तियुक्त समय के अंदर करना होगा ।

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 : IJJ

 

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

 
 
Latestlaws Newsletter