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Punjab and Haryana HC: Accused not Competent to Tender Evidence on Affidavit for Trial under NI Act - (18 Nov 2019)

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Punjab and Haryana High Court has ruled that an Accused facing trial under the Negotiable Instruments Act, 1881 cannot be allowed to tender evidence on affidavit. Further the Court said that the trial Court has not committed any error while declining permission to this effect to Petitioner.

Tags : PUNJAB AND HARYANA HIGH COURT   AFFIDAVIT  

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