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Guj. HC: Onus of Due Diligence Before Entering Into Sale Transaction is on Property Purchaser - (06 Sep 2022)

CIVIL

Gujarat High Court while deciding anticipatory bail plea by property purchaser charged for cheating under IPC, has held that the onus of performing due diligence with respect to a property before entering into any transaction is on the intending purchaser.

Tags : GUJARAT HIGH COURT   CHEATING   ONUS   DUE DILIGENCE  

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