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Madras HC: Directions Issued to Clear Backlog of Cheque Bounce Cases - (14 Feb 2025)

BANKING

Mad. HC has issued a set of directions to clear pending cheque bounce cases under Section 138 of NI Act, 1881. The Court stated that the very purpose of the introduction of Chapter XVII of the NI Act, 1881 would be defeated on account of the delay involved in the disposal of such matters.

Tags : MADRAS HIGH COURT   BACKLOG   CHEQUE BOUNCE CASES  

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