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SC: If Signature on Cheque Is Admitted, Presumption Under Section 139 Will Be Raised - (27 Sep 2021)

BANKING

Supreme Court has observed that if the signature on the cheque is admitted, then presumption under Section 139 of the Negotiable Instruments Act, 1881 that the cheque was issued in discharge of a legally enforceable debt will be raised. Upon such presumption being raised, it is incumbent upon the accused to rebut the same.

Tags : SUPREME COURT   SIGNATURE ON CHEQUE  

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