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Jhar. HC: Standard of Proof to Rebut Presumption Under NI Act is of Preponderance of Probabilities - (16 Aug 2022)

BANKING

Jharkhand High Court has held that when an accused under Section 138 of the Negotiable Instruments (NI) Act has to rebut the presumption in favour of cheque holder under Section 139 of the Act, the standard of proof for doing so is that of preponderance of probabilities.

Tags : JHARKHAND HIGH COURT   NEGOTIABLE INSTRUMENT   PREPONDERANCE OF PROBABILITIES  

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