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SC Issues Directions to Expedite Trial of Cheque Dishonour Cases - (16 Apr 2021)

BANKING

Supreme Court has issued a set of directions to expedite the trial of cheque dishonour cases under Section 138 of the Negotiable Instruments Act, 1881. The directions include issue of practice directions to the Magistrates regarding the conversion of summary trial to summons trial and recommends suitable amendments to NI Act to allow one trial for multiple cases arising out of the same transaction.

Tags : SUPREME COURT   EXPEDITE TRIAL OF CHEQUE DISHONOUR CASES  

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