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Evidence under Section 138 of Negotiable Instrument Act
Tag: Evidence under Section 138 of Negotiable Instrument Act
Legal News
Cheque Bounce case- Accused Entitled to Lead his Evidence on Affidavit
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Delhi High Court
IMPORTANT JUDGMENTS ON CHEQUE BOUNCE/SECTION 138 OF NI ACT
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Legal News
No Charge u/S 138 of NI Act if there is no...
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