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Union of India - Section

Section 146 in The Negotiable Instruments Act, 1881

146. Bank’s slip prima facie evidence of certain facts.—

The Court shall, in respect of every proceeding under this Chapter, on production of bank’s slip or memo having thereon the official mark denoting that the cheque has been dishonoured, presume the fact of dishonour of such cheque, unless and until such fact is disproved.