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SC Quashes Delayed Cheque Bounce Complaint, Says 30-Day Filing Limit is Mandatory - (11 Sep 2025)

BANKING

Supreme Court clarified that the 30-day deadline under Section 142(b) of the NI Act for filing a complaint is mandatory. Exceptions require a formal delay condonation request and a court order permitting the extension; otherwise, complaints filed after 30 days are liable to be quashed.

Tags : CHEQUE BOUNCE   COMPLAINT   CONDONATION OF DELAY  

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