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Orissa HC: Court Can Take Cognizance of Complaint on Notice Pursuant to Re-Presentation of Cheque - (11 Apr 2022)

BANKING

Orissa High Court has ruled that Court can take cognizance of a complaint for cheque bounce filed under Section 138 of the Negotiable Instruments Act, 1881 on the basis of a notice issued pursuant to presentation of a cheque for encashment for the second time and its subsequent dishonour.

Tags : ORISSA HIGH COURT   COGNIZANCE   CHEQUE BOUNCE   SECTION 138 OF THE NEGOTIABLE INSTRUMENTS ACT   1881   DISHONOUR  

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