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Negotiable Instruments (Amendment) Bill, 2015

On 06.05.2015, the Negotiable Instruments (Amendment) Bill, 2015 was introduced in Lok Sabha. The objective of the Bill is to amend the provisions of Negotiable Instruments Act, 1881, for speedy disposal of cases relating to dishonour of cheque and proposes following amendment:

(a) ‘‘a cheque in the electronic form” means a cheque drawn in electronic  medium by using any computer resource and signed in a secure system with digital signature (with or without biometrics signature) and asymmetric cryptosystem or electronic signature, as the case may be

-Lok Sabha

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