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SC: Only Person Responsible for the Conduct of Company’s Business is Liable for Dishonour of Cheque - (11 Oct 2023)

BANKING

Supreme Court has held that only that person who, at the time the offence was committed, was in charge and responsible to the company for the conduct of business, as well as the company alone shall be deemed to be guilty of the offence u/s 141 of Negotiable Instruments Act.

Tags : SUPREME COURT   DISHONOUR OF CHEQUE   COMPANY  

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