LexSection 146 — Bank's slip prima facie evidence of certain facts.
Negotiable Instruments Act, 1881
The Court shall, in respect of every proceeding under this Chapter, on production of Bank's slip or memo having thereon the official mark denoting that the cheque has been dishonoured, presume the fact of dishonour of such cheque, unless and until such fact is disproved.Open in Lexace · Ask the AI about this section