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Patna HC: Order for Interim Compensation Under NI Act Can be Enforced As 'Public Demand' - (12 May 2022)

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Patna High Court has ruled that an order for payment of interim compensation under the Negotiable Instruments Act, 1881 (NI Act) can be enforced under the Bihar & Orissa Public Demands Recovery Act, 1914 as a 'public demand'.

Tags : PATNA HIGH COURT   NEGOTIABLE INSTRUMENTS ACT   1881   & ORISSA PUBLIC DEMANDS RECOVERY ACT   1914   PUBLIC DEMAND  

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