Section 9(2)(d) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

(d)on all bills of exchange, promissory notes, endorsements, cheques and orders for money it signs or that are signed on its behalf.

Legal Document View