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

Report No. 11

24. Ambiguous instruments.-

Where an instrument may be construed either as a note or bill, the holder may at his election treat it as either, and the instrument shall be thenceforward treated accordingly.

(Section 17)



Negotiable Instruments Act, 1881 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys