Expand

O P Jindal Global University

trademarkclick

धारा 138 के अधीन ऐसा बचाव जो किसी अभियोजन में अनुज्ञात नहीं होगा, NI Act, Section 140 ( NI Act, Section 140. Defence which may not be allowed in any prosecution under section 138 )

NI Act, Section 140. Defence which may not be allowed in any prosecution under section 138 ( English )

धारा 138 के अधीन ऐसा बचाव जो किसी अभियोजन में अनुज्ञात नहीं होगा - - धारा 138 के अधीन किसी अपराध के अभियोजन में यह बचाव नहीं होगा कि चेक जारी करते समय लेखीवाल के पास यह विश्वास करने का कोई कारण नहीं था कि वह चेक पेश किये जाने पर उस धारा में वर्णित कारणों से अनादृत हो जायेगा |

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