AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 11

16. "After sight".-

The expression "after sight" means-

(a) in a note, after presentment for sight, and

(b) in a bill, after acceptance or noting for non-acceptance or protest for non­acceptance.

[Section 21, latter half]







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement