Expand

O P Jindal Global University

trademarkclick

बैंक स्लिप प्रथम दृष्टया कतिपय तथ्यों का साक्ष्य, NI Act, Section 146 ( NI Act, Section 146. Bank’s slip prima facie evidence of certain facts )

NI Act, Section 146. Bank’s slip prima facie evidence of certain facts ( English )

बैंक स्लिप प्रथम दृष्टया कतिपय तथ्यों का साक्ष्य -- इस अध्याय के अधीन न्यायालय प्रत्येक कार्यवाही के सम्बन्ध में बैंक के स्लिप को पेश करने पर या ज्ञापन उस पर प्राधिकृत चिन्ह रहने पर, सूचित करते हुए कि चेक अनादृत किया गया है, ऐसे चेक का अनादरण के तथ्य का उपधारण करेगा, जब तक ऐसे तथ्य अप्रमाणित न 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