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Negotiable Instruments (Amendment) Ordinance Lapses, Causing Uncertainty in Cheque Bounce Cases - (07 Sep 2015)

NI (Amendment) Ordinance, 2015, has lapsed on 31st Aug, 2015 as the maximum period of 6 weeks from the date of reassembly of Parliament after the promulgation of Ordinance has been expired and the said Ordinance was neither re-promulgated nor replaced by passing related Amendment Bill.

Tags : NI (AMENDMENT) ORDINANCE  2015  

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