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Notice Demanding Loan Amount Not Invalid if it is Same as Cheque Amount: SC - (19 Apr 2019)

CRIMINAL

Supreme Court has observed that a demand notice issued under Section 138 of Negotiable Instruments Act, claiming 'loan amount', does not become invalid, if it is same as the amount covered under the dishonoured cheque(s).

Tags : SUPREME COURT   SECTION 138 OF NEGOTIABLE INSTRUMENTS ACT  

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