Section 21 — ''At sight''.

Negotiable Instruments Act, 1881
In a promissory note or bill of exchange the expressions "at sight" and "on presentment" mean on demand. The expression "After sight" --"after sight" means, in a promissory note, after presentment for sight, and, in a bill of exchange, after acceptance, or nothing for non-acceptance, or protest for non-acceptance.

Official Hindi (PDF) ↗

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