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Supreme Court: Offence u/s 138 of NI Act is Person Specific - (31 Aug 2017)

Supreme Court has said that the offence u/s 138 of Negotiable Instruments Act is person specific. It was also clarified that the general concept under Cr.P.C that cognizance was taken against the offence and not against the offender was not appropriate in prosecution under NI Act.

Tags : SUPREME COURT   NEGOTIABLE INSTRUMENTS ACT  

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