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

Report No. 11

Chapter V

Liability of Parties

54. Scope of Chapter.-

The liability of the original parties to an instrument, and of persons who become parties thereto under supervening contracts, such as acceptors, indorsers and acceptors for honour, shall, subject to the other provisions of this Act, be as defined in this Chapter.







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