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Kerala High Court Extends Interim Orders, Interim Bails, Orders u/s 138 NI Act - (04 Jun 2021)

CIVIL

Kerala High Court has extended the interim orders granted on 19th May, 2021, till 15th June, 2021, including orders relating to Section 138 of the Negotiable Instruments Act, 1881 and interim bails, in view of the COVID lockdown in the State.

Tags : KERALA HIGH COURT   EXTENSION OF INTERIM ORDERS   INTERIM BAILS   ORDERS U/S 138 NI ACT  

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