Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1402] [Entire Act] Union of India - Section Section 2 in The Negotiable Instruments Act, 1881 2. Repeal of enactments.— Rep. by the Amending Act, 1891 (12 of 1891), sec. 2 and Sch. I.
