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Chhattisgarh HC: Director Cannot Be Prosecuted u/s 138 of Negotiable Instruments Act - (30 Mar 2022)

BANKING

Chhattisgarh High Court has held that a director could not be charged under Section 138 of the Negotiable Instruments Act, 1881 without the company being arraigned as an accused.

Tags : CHHATTISGARH HIGH COURT   SECTION 138 OF THE NEGOTIABLE INSTRUMENTS ACT   COMPANY  

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