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Subsequent Filling of Unfilled Signed Cheque is Not Alteration U/S 138 NI Act: SC - (08 Feb 2019)

Supreme Court has held that subsequent filling of unfilled signed cheque is not an alteration and even a blank cheque leaf, voluntarily signed, would attract presumption under Section 139 of Negotiable Instruments Act, in absence of evidence to show that cheque wasn't issued in discharge of debt.

Tags : SUPREME COURT   CHEQUE BOUNCE  

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