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Delhi HC Seeks Consolidated List of All Pending and Adjourned Cases U/S 138 of NI Act - (03 Jun 2022)

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Delhi High Court has sought from the Principal District and Sessions Judge (Headquarters) a consolidated list of all cases pending or adjourned under section 138 of Negotiable Instruments Act, 1881 due to the reason that the Proclaimed Offenders were not traceable.

Tags : DELHI HIGH COURT   NEGOTIABLE INSTRUMENTS ACT   PROCLAIMED OFFENDERS  

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