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Ker. HC: No Bar on Cheque Dishonour Proceedings Due to Moratorium During Insolvency Process - (14 Feb 2025)

CRIMINAL

Kerala High Court has observed that during the Corporate Insolvency Resolution Process there will not be any bar on cheque dishonour proceedings against persons referred under Section 141 of the Negotiable Instruments Act, 1881.

Tags : KERALA HIGH COURT   NEGOTIABLE INSTRUMENTS ACT   CHEQUE DISHONOUR  

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