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 0] [Section 89FSupplementary] [Entire Act] British India - Subsection Section 89FSupplementary(4) in Bills of Exchange Act 1882 (4)An instrument containing any other regulations under section 89E is subject to annulment in pursuance of a resolution of either House of Parliament.
