Expand

O P Jindal Global University

trademarkclick

संदाय के लिए उपस्थापित विनिमय-पत्र से उपेक्षा बरतने के लिए बैंकार का दायित्व, NI Act, Section 77 ( NI Act, Section 77. Liability of banker for negligently dealing with bill presented for payment )

NI Act, Section 77. Liability of banker for negligently dealing with bill presented for payment ( English )

संदाय के लिए उपस्थापित विनिमय-पत्र से उपेक्षा बरतने के लिए बैंकार का दायित्व -- जब कि किसी विनिर्दिष्ट बैंक पर देय प्रतिगृहीत विनिमय-पत्र वहाँ संदाय के लिए सम्यक् रूप से उपस्थापित कर दिया गया है और अनादृत कर दिया गया है तब यदि बैंकार ऐसे विनिमय-पत्र को ऐसे उपेक्षापूर्ण वा अनुचित तौर पर रखे, बरते या वापिस परिदत्त करे कि धारक को उससे हानि पहुंचे तो वह धारक को ऐसी हानि के लिए प्रतिकर देगा ।

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