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 117] [Entire Act] Union of India - Subsection Section 117(a) in The Negotiable Instruments Act, 1881 (a)the holder is entitled to the amount due upon the instrument together with the expenses properly incurred in presenting, noting and protesting it;
