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Supreme Court: Cannot Transfer Cheque Dishonour Complaint on Instance of Accused - (25 Jun 2024)

BANKING

Supreme Court while dismissing a transfer application sought at the behest of accused, has observed that an accused cannot seek transfer of a case for the offence of dishonour of cheque under Section 138 of Negotiable Instruments Act 1881.

Tags : SUPREME COURT   CHEQUE DISHONOUR   S. 138 OF NI ACT  

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