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SC: Complaint u/s 138 NI Act Cannot be Quashed When Disputed Question of Facts are Involved - (12 Feb 2020)

BANKING

Supreme Court has observed that a cheque bounce complaint under Section 138 of the Negotiable Instruments Act, 1881 cannot be quashed when disputed questions of facts are involved.

Tags : SUPREME COURT   COMPLAINT UNDER SECTION 138 NEGOTIABLE INSTRUMENTS ACT   1881  

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