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SC: Court’s Power to Grant Interim Compensation for Complaints u/s 143A of NI Act is Discretionary - (18 Mar 2024)

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Supreme Court has held that it is at the discretion of the court to grant interim compensation in complaints filed under Section 143A of the Negotiable Instruments Act, 1881.

Tags : SUPREME COURT   INTERIM COMPENSATION   SECTION 143A OF NI ACT  

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