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Application No.1005 Of 2010 Has ... vs Unknown on 1 October, 2010
-------------------------- vs A6: Copy Of The Reply Notice Issued ... on 27 January, 2004
M/S. Valarmathi Oil Industries vs M/S. Saradhi Ginning Factory on 15 April, 2009
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Central Government Act
Section 21 in The Negotiable Instruments Act, 1881
21. " At sight"." On presentment". In a promissory note or bill of exchange the expressions" at sight" and" on presentment" mean on demand. The expression
1. Ins. by Act 5 of 1914, s. 3.
2. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States".
" after sight" means, in a promissory note, after presentment for sight, and, in a bill of exchange, after acceptance, or noting for nonacceptance, or protest for non- acceptance.