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SC: Burden of Proof to Show Cheque Not Issued for Discharge of Any Debt on Accused - (11 Mar 2021)

BANKING

Supreme Court has reaffirmed that under the Negotiable Instruments Act (NI Act), 1881 the burden of proof is on the accused to show that a cheque was not issued for discharge of any debt or liability under Section 138 of the Act.

Tags : SUPREME COURT   BURDEN OF PROOF  

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