Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 2 docs
U. Ponnappa Moothan Sons, Palghat vs Catholic Syrian Bank Ltd. And ... on 18 September, 1990
Hari Prasad Agarwal vs Nathuni Sahu on 1 March, 1961

User Queries
[Complete Act]
Central Government Act
Section 90 in The Negotiable Instruments Act, 1881
90. Extinguishment of rights of action on bill in acceptor' s hands. If a bill of exchange which has been negotiated is, at or after maturity, held by the acceptor in his own right, all rights of action thereon are extinguished. CHAP OF NOTICE OF DISHONOUR CHAPTER VIII OF NOTICE OF DISHONOUR