Banking And Negotiable Instruments – Law and Practice

by P. Vasantha Kumar

Overview:

The learned author has written the book with the objective to make the non-law and non-commerce readers grasp the subject-matter with ease. A thorough and up-to-date exposition of the law and practice of banking. The author has put forth in this work, his intense and deep study of the subject of Banking Law and his 30 years of experience in the banking industry.

 The book is divided into nine parts. The author has used short sentences, brief paragraphs and numbered lists to highlight key points for a more comprehensive and complete understanding of the subject matter.

Notable features include:

  1. Discusses at length banking law’s interaction with FEMA and Insolvency and Bankruptcy Law in separate chapters.
  2. Important topics of Customer Service, KYC, Negotiable Instruments and Payment Systems are discussed in detail.
  3. Discusses the details regarding RBI regulations on FEMA, 1999.
  4. The topic of “Operational Risk” is explained in detail with examples.
  5. Details of Insolvency and Bankruptcy Code, 2016, Banking Regulation Act, 1949 has been discussed in separate chapters.
  6. Provides paraphrased Court rulings for easy understanding of law points.
  7. Written in simple and lucid manner.

Bonus Feature: Two informative articles by Industry Leader Pramod Rao: 

  • “How Banking Business Works: A Banking Lawyer’s perspective” and
  • “Bounced Cheques: A commercial Problem needs a Commercial Solution”

Get your copy here:

Banking And Negotiable Instruments – Law and Practice by P. Vasantha Kumar

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *