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SC: Statement of Accused Not Substantive Evidence of Defence to Rebut Presumption u/s 139 NI Act - (10 Mar 2021)

BANKING

Supreme Court has stated that the statement of the accused recorded under Section 313 of the Code of Criminal Procedure, 1973 is not a substantive evidence of defence to rebut the presumption under Section 139 of the Negotiable Instruments Act, 1881 that the cheques were issued for consideration.

Tags : SUPREME COURT   EVIDENCE OF DEFENCE TO REBUT PRESUMPTION U/S 139 NI ACT  

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