Expand

O P Jindal Global University

trademarkclick

भारत के बाहर किन्तु भारत की विधि के अनुसार रचित आदि लिखत, NI Act, Section 136 ( NI Act, Section 136. Instrument made, etc. out of India, but in accordance with the law of India )

NI Act, Section 136. Instrument made, etc. out of India, but in accordance with the law of India ( English )

भारत के बाहर किन्तु भारत की विधि के अनुसार रचित आदि लिखत -- यदि परक्राम्य लिखत - भारत के बाहर, किन्तु भारत की विधि के अनुसार, रचित, लिखित, प्रतिगृहीत या पृष्ठांकित है। तो इस बात से कि ऐसी लिखत जिस करार की साक्ष्य है वह उस देश की विधि के अनुसार अविधिमान्य है। जिसमें वह किया गया था, उस पर भारत में किया गया कोई पश्चात्वर्ती प्रतिग्रहण या पृष्ठांकन अविधिमान्य नहीं हो जाता ।

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