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SC: NI Act Ordinance 2015 is Retrospective - (04 Dec 2015)

SC has held that, in view of the Amended Section 142(2) of NI (Amendment) Second Ordinance 2015, place where a cheque is delivered for collection i.e., where the drawee maintains an account, would be the determinative of the place of territorial jurisdiction for filing Complaint under the NI Act.

Tags : SC   NI (AMENDMENT) SECOND ORDINANCE 2015  

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