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S.138 NI Act Offence Attracted Even If Cheque Issued For Sale Consideration: Delhi High Court - (12 Jul 2018)

Delhi High Court has held that offence of dishonour of cheque under Section 138 of Negotiable Instruments Act is attracted even if the cheque was issued in respect of sale consideration which was not disclosed in the sale deed.

Tags : DELHI HIGH COURT   CHEQUE  

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