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Allahabad HC: In Cheque Bounce Case, Accused can be Summoned on Basis of Affidavit - (13 Dec 2021)

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Allahabad High Court has observed that in a cheque bounce case for insufficient funds, even on the basis of affidavit filed on behalf of the complainant, an accused can be summoned by the Court.

Tags : ALLAHABAD HIGH COURT   CHEQUE BOUNCE CASE  

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