LexSection 131A — Application of Chapter to drafts.
Negotiable Instruments Act, 1881
1 [The provisions of this Chapter shall apply to any draft, as defined in section 85A, as if the draft were a cheque.]Open in Lexace · Ask the AI about this section
1 [The provisions of this Chapter shall apply to any draft, as defined in section 85A, as if the draft were a cheque.]Open in Lexace · Ask the AI about this section