AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Report No. 11

167. Sections 123-127.-

Only a verbal change has been proposed in sections 123-127. But to section 125, we have added a new clause,1 incorporating the rule contained in section 77(6) of the Bills of Exchange Act, to enable a collecting banker to specially cross a cheque to himself.

1. Section 145(6), ibid.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement