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Ker. HC: Complaint U/S 138 NI Act Can be Filed in Court where Cheque was Presented for Collection - (23 Aug 2023)

BANKING

Kerala High Court has observed that court where cheque is presented for collection has jurisdiction to entertain dishonour complain under Section 138 of Negotiable Instruments Act, 1881.

Tags : KERALA HIGH COURT   CHEQUE   JURISDICTION  

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