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Bom. HC: Unregistered Partnership Firm Can be Made an Accused in Cheque Bounce Case - (19 Oct 2023)

BANKING

Bombay High Court has held that registration or non-registration of the partnership firm will have no bearing insofar as Section 141 of Negotiable Instruments Act is concerned, as the provision does not put embargo on making unregistered partnership firm an accused in a cheque dishonour case.

Tags : BOMBAY HIGH COURT   CHEQUE BOUNCE   UNREGISTERED PARTNERSHIP FIRM  

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