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Kerala High Court: Discretion of Appellate Court to Waive/Deposit of Minimum 20% Fine - (29 Mar 2024)

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Kerala High Court has held that under Section 148 of the Negotiable Instruments Act, it is at the discretion of the Appellate Court to either order a deposit or waive the deposit of fine but the court shall be obligated to give reasons for the same.

Tags : KERALA HIGH COURT   SECTION 148 OF NI ACT   APPELLATE COURT   FINE  

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