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Tripura HC: Presumption of Service of Notice Applicable on Service of Demand Notice u/s 138 NI Act - (23 Nov 2020)

BANKING

Tripura High Court has held that once a demand notice, issued under the Negotiable Instruments Act, 1881 in case of dishonour of cheque is dispatched by post to the correct address, the part of the payee is over and the notice is deemed served on the defaulter as per the presumption under Section 27 of the General Clauses Act, 1897, unless proved to the contrary.

Tags : TRIPUR HIGH COURT   PRESUMPTION OF SERVICE OF NOTICE  

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