Expand

O P Jindal Global University

trademarkclick

लिखत की मूल विधिमान्यता का प्रत्याख्यान करने के विरुद्ध विबन्ध, NI Act, Section 120 ( NI Act, Section 120. Estoppels against denying original validity of instrument )

NI Act, Section 120. Estoppels against denying original validity of instrument ( English )

लिखत की मूल विधिमान्यता का प्रत्याख्यान करने के विरुद्ध विबन्ध -- वचन-पत्र का कोई भी रचयिता और विनिमय-पत्र या चेक का कोई भी लेखीवाल और लेखीवाल के आदरणार्थ विनिमयपत्र का कोई भी प्रतिगृहीता सम्यक्-अनुक्रम-धारक द्वारा उसके आधार पर किए गए वाद में लिखत की, जैसी कि वह मूलतः रची या लिखी गई थी, विधिमान्यता का प्रत्याख्यान करने के लिए अनुज्ञात न होगा ।

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