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| 140. Defence which may not be allowed in any prosecution under section 138 1[Defence which may not be allowed in any prosecution under section 138 It shall not be a defence in a prosecution of an offence under section 138 that the drawer had no reason to believe when he issued the cheque that the cheque may be dishonoured on presentment for the reasons stated in that section].1. Ins. by Act 66 of 1988, sec. 4 (w.e.f. 1-4-1989). |
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