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Supreme Court: No Retrospective Application of Section 143A of Negotiable Instruments Act, 1881 - (31 Jul 2019)

BANKING

Supreme Court has clarified that Section 143A of the Negotiable Instruments Act, 1881 will have no retrospective application, as a result of which it has settled the law related to interim compensation in the cheque bounce cases.

Tags : SUPREME COURT   SECTION 143A  

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