Section 3(3)(b) in The Interest Act, 1978

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3)(b) in The Interest Act, 1978

(b)shall affect

(i)the compensation recoverable for the dishonour of a bill of exchange, promissory note or cheque, as defined in the Negotiable Instruments Act, 1881 (26 of 1881); or

(ii)the provisions of Rule 2 of Order II of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908);

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(3)(b) in The Interest Act, 1978