Expand

O P Jindal Global University

trademarkclick

प्रथम अर्जित मूल प्रति का धारक सबका हकदार होता है, NI Act, Section 133 ( NI Act, Section 133. Holder of first acquired part entitled to all )

NI Act, Section 133. Holder of first acquired part entitled to all ( English )

प्रथम अर्जित मूल प्रति का धारक सबका हकदार होता है -- एक ही संवर्ग की विभिन्न मूल प्रतियों के सम्यक्-अनुक्रम-धारकों के बीच का जहाँ तक सम्बन्ध है उनमें से वह, जिसने अपनी मूल प्रति का हक सबसे पहले अर्जित किया, अन्य मूल प्रतियों का और विनिमय-पत्र के धन का हकदार होता है ।

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