SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

President Mukherjee Promulgates Second Ordinance on Cheque Bounce Cases - (24 Sep 2015)

President Pranab Mukherjee has promulgated Negotiable Instruments (Amendment) Second Ordinance, 2015, in order to provide big relief to about 18 lakh people who have to travel long distances to deal with cheque bounce cases.

Tags : PRESIDENT PRANAB MUKHERJEE  NEGOTIABLE INSTRUMENTS (AMENDMENT) SECOND ORDINANCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved