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[Cites 0, Cited by 0] [Section 84(3)] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(3)(a) in The Negotiable Instruments Act, 1881

(a)A draws a cheque for Rs. 1,000, and, when the cheque ought to be presented, has funds at the bank to meet it. The bank fails before the cheque is presented. The drawer is discharged, but the holder can prove against the bank for the amount of the cheque.