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Meghalaya HC: Dishonored Cheque Must Have Been Issued by Account Holder U/S.138 NI Act - (18 May 2022)

BANKING

Meghalaya High Court has reiterated that the dishonoured cheque must have been issued by the account holder under his name and signature for an offence under Section 138 of the Negotiable Instruments Act, 1881 to be made out.

Tags : MEGHALAYA HIGH COURT   DISHONOURED CHEQUE   SECTION 138   NEGOTIABLE INSTRUMENTS ACT   1881  

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