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Accused and His Witnesses can Lead Evidence on Affidavit in Dishonour of Cheque Trial: Gujarat HC - (31 Jan 2019)

Gujarat High Court has held that just like the witnesses, the accused in a case filed under Section 138 of the Negotiable Instruments Act can also lead evidence by way of an affidavit in terms of Section 145.

Tags : GUJARAT HIGH COURT   DISHONOUR OF CHEQUE TRIAL  

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