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Negotiable Instruments (Amendment) Second Ordinance, 2015 - (22 Sep 2015)

Banking

The government introduced the Negotiable Instruments (Amendment) Second Ordinance, 2015. The Ordinance clarifies that jurisdiction for cheque bounce cases would lie where the branch of the bank where the recipient of the cheque maintains his or her account.

Relevant :

NEGOTIABLE INSTRUMENTS (AMENDMENT) SECOND ORDINANCE, 2015

Tags : CHEQUE   ORDINANCE   NEGOTIABLE INSTRUMENTS   JURISDICTION  

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