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Delhi HC: Cognizance of Section 138 NI Act Offence Will Not Automatically Result in Decree - (04 Aug 2021)

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Delhi High Court has held that if the Metropolitan Magistrate takes cognizance of an offense under Section 138 of the Negotiable Instrument Act, 1881, it is not that a decree against the respondent/defendant will follow automatically.

Tags : DELHI HIGH COURT   OFFENCE UNDER SECTION 138 NI ACT  

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