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Allahabad HC: Complaint for Dishonour of Cheque Cannot be Dismissed Because Date Not Mentioned - (15 Jun 2021)

BANKING

Allahabad High Court has held that a complaint for dishonour of cheque under Section 138 of the Negotiable Instruments Act, 1881, cannot be dismissed merely because it does not mention the date on which the demand notice was served upon the alleged defaulter/ drawer. The complaint, however, must contain basic facts regarding the mode and manner of the issuance of notice to the drawer of the cheque.

Tags : ALLAHABAD HIGH COURT   COMPLAINT FOR DISHONOUR OF CHEQUE  

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