Section 142(2)(a) in The Negotiable Instruments Act, 1881

[Cites 0, Cited by 86] [Section 142(2)] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(2)(a) in The Negotiable Instruments Act, 1881

(a)if the cheque is delivered for collection through an account, the branch of the bank where the payee or holder in due course, as the case may be, maintains the account, is situated; or

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Union of India - Subsection

Section 142(2)(a) in The Negotiable Instruments Act, 1881