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Orissa HC: Person in Charge of Trust Can't Be Arraigned Without Impleading Trust Itself - (05 Dec 2022)

BANKING

Orissa High Court has held that a person in charge of a Trust can’t be impleaded as an accused for dishonour of cheque, under Section 138 of Negotiable Instruments Act if the 'Trust' itself is not arraigned as a party as per mandate of Section 141 of the Act.

Tags : ORISSA HIGH COURT   NEGOTIABLE INSTRUMENTS   DISHONOUR   TRUST  

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