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Delhi HC: Negotiable Instruments Act Being Penal Statute Should Receive Strict Construction - (22 Dec 2021)

Delhi High Court has observed that the Negotiable Instruments Act, 1881 should receive strict construction for the reason of being a penal statute. The Court has observed that specific averments in a criminal complaint which satisfies the requirements of section 141 of the Act are imperative in nature.

Tags : DELHI HIGH COURT   STRICT CONSTRUCTION OF NI ACT  

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