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J&K&L HC: Dishonour of Cheque Due to Incomplete Signature Offence u/s 138 of NI Act - (05 Jan 2022)

Jammu and Kashmir and Ladakh High Court has held that the dishonour of a cheque for the reason that there were incomplete signatures appearing on the cheque, constitutes an offence under Section 138 of the Negotiable Instruments Act, 1881.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   DISHONOUR OF CHEQUE   INCOMPLETE SIGNATURE  

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