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 4] [Section 98] [Entire Act] Union of India - Subsection Section 98(c) in The Negotiable Instruments Act, 1881 (c)when the party charged could not suffer damage for want of notice;
