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SC: Cheque Dishonour Notice Valid if Sent to Drawer’s Address and Received by Family - (01 Oct 2026)

BANKING

Supreme Court held that a cheque dishonour notice sent by registered post to the drawer’s correct address remains valid even if received by a family member. It set aside the Kerala High Court ruling that had overturned conviction solely for lack of personal receipt.

Tags : DRAWER; NOTICE; CHEQUE DISHONOUR  

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