NEGOTIABLE-INSTRUMENTS

General

• 1.Cheque Dishonour Complaint (Complaint under Section 138 of the Negotiable Instrument Act, 1881 as amended by the Act No 66 of 1988)

• 2.Cheque Dishonour notice (Complaint under Section 138 of the Negotiable Instrument Act, 1881 as amended by the Act No 66 of 1988)

• 3.Recovery civil suit for dishonour of cheque

• 4.Cheque Dishonour witness diet money

• 5.recovery suit for cheque dishonour (Under Order XXXVII of the Code of Civil Procedure, 1908)

• 6.NEGOTIABLE COMPLAINT U/S.138 OF THE NEGOTIABLE INSTRUMENTS ACT & S.420 OF INDIAN PENAL CODE