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[Cites 0, Cited by 3432] [Section 138] [Entire Act]

Union of India - Subsection

Section 138(b) in The Negotiable Instruments Act, 1881

(b)the payee or the holder in due course of the cheque, as the case may be, makes a demand for the payment of the said amount of money by giving a notice in writing, to the drawer of the cheque, [within thirty days of the receipt of information by him from the bank regarding the return of the cheque as unpaid; and