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Tripura HC: Court Must Hear Accused Before Condoning Delay in Filing Complaint U/S 138 of NI Act - (08 Jun 2022)

BANKING

Tripura High Court has held that a court is required to issue notice to the accused and hear him before condoning the delay in filing a complaint under Section 138 of the Negotiable Instruments (NI) Act.

Tags : TRIPURA HIGH COURT   NEGOTIABLE INSTRUMENT   CONDONING DELAY  

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