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Kerala HC: Demand Notice Need Not Disclose Nature of Transaction Leading to Issuance of Cheque - (19 Mar 2021)

BANKING

Kerala High Court has held that a demand notice under Section 138 of the Negotiable Instruments Act, 1881 need not disclose the nature of transaction leading to the issuance of cheque.

Tags : KERALA HIGH COURT   DEMAND NOTICE U/S 138 NI ACT  

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