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J&K&L HC: Condition of Filing Complaint U/S 138 NI Act Not Fulfilled if Notice Sent on Wrong Address - (12 Jul 2022)

BANKING

Jammu and Kashmir and Ladakh High Court has held that an inference of having received the statutory notice of demand by a drawer of a cheque as mandated under Section 138 of Negotiable Instrument (NI) Act can be raised only if the notice has been dispatched to his correct address.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   NEGOTIABLE INSTRUMENT   WRONG ADDRESS  

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