Section 7 in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
7. Amendment of section 138.- In section 138 of the principal Act,-(a) for the words" a term which may be extended to one year", the words" a term which may be extended to two years" shall be substituted;
(b)in the proviso, in clause (b), for the words" within fifteen days", the words" within thirty days" shall be substituted.
