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HP HC: Offences for Cheque Dishonor Can be Compounded after Conviction - (03 Mar 2023)

CRIMINAL

Himachal Pradesh High Court has held that Courts under Section 147 of Negotiable Instrument Act are empowered to proceed to compound an offence, even in cases where accused stands convicted.

Tags : HIMACHAL PRADESH HIGH COURT   NEGOTIABLE INSTRUMENT   COMPOUND   CONVICTION  

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