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Calcutta High Court: Section 141 NI Act Does Not Apply to Sole Proprietorships - (03 Aug 2026)

BANKING

Calcutta High Court has held that Section 141 of the NI Act does not apply to sole proprietorships, as they have no separate legal identity. It ruled that family members who are neither cheque signatories nor account holders cannot be prosecuted for cheque dishonour under Section 138.

Tags : SOLE PROPRIETORSHIPS; LEGAL IDENTITY; CHEQUE DISHONOUR  

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