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Delhi HC: Can File Cheque Bounce Complaint if Payment is Not Made Within 15 Days - (04 Sep 2025)

BANKING

Delhi HC rejected the cheque drawer's argument that a complaint under Section 138 of NI Act, 1881 was premature, as it was filed before 45 day statutory notice period. J. Girish Kathpalia clarified that the 45 days consist of 15 days to make payment after notice plus 30 days to file the complaint.

Tags : CHEQUE BOUNCE   COMPLAINT   PAYMENT  

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