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SC: Additional Accused Can’t be Impleaded After Expiry of Limitation Period U/S 142 of NI Act - (18 Nov 2022)

BANKING

Supreme Court has held that impleadment of additional accused subsequent to the filing of a cheque bounce complaint is not permissible once limitation prescribed for taking cognizance of the offence under Section 142 of Negotiable Instruments (NI) Act has expired.

Tags : SUPREME COURT   CHEQUE BOUNCE   LIMITATION   IMPLEADMENT  

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