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CRIMINAL - Complaint U/s 138 NI Act Maintainable Where Cheque Was Issued in Pursuance of Agreement for Sale: SC - (27 Mar 2019)

CRIMINAL

Supreme Court has observed that a complaint under Section 138 of the Negotiable Instruments Act is maintainable when there is dishonour of cheques issued in pursuance of the agreement to sell.

Tags : SUPREME COURT   SECTION 138 OF THE NEGOTIABLE INSTRUMENTS ACT  

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