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Kerala HC Extends Life of Interim Orders and Interim Bails Till May 31 - (21 May 2021)

CIVIL

Kerala High Court has extended the life of its interim orders, orders from matters relating to Section 138 of the Negotiable Instruments Act, 1881 and interim bails till 31st May, 2021, in view of the Covid lockdown in the State.

Tags : KERALA HIGH COURT   LIFE OF INTERIM ORDERS AND INTERIM BAILS  

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