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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(xxxii) in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003

(xxxii)to draw and accept, to make and endorse, to discount and negotiate, promissory notes, Bills of Exchange, cheques or other negotiable instruments pertaining to its affairs and activities;