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J&K HC: Demand Notice is Required to be Read as a Whole - (05 May 2025)

CRIMINAL

J&K High Court has observed that the demand notice is required to be read as a whole, and one solitary word/figure, which ex facie is not in sync with the tone and tenor of contents of the notice, cannot be made use of, to negate the whole purport of the notice.

Tags : J&K HIGH COURT   DEMAND NOTICE   WHOLE  

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