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Madras HC: Signature & Thumb Impression Are Not Mandatory For Pro-Note Under NI Act - (16 May 2022)

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Madras High Court has ruled that it is not compulsory under the Negotiable Instruments Act, 1881 to obtain both signature and thumb impression for a pro-note to be valid.

Tags : MADRAS HIGH COURT   NEGOTIABLE INSTRUMENTS ACT   1881   THUMB IMPRESSION   PRO-NOTE  

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