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Bombay HC to Maharashtra: Serve Summons by Post to Reduce Pending Cases - (19 Sep 2016)

Bombay HC, while aiming to bring down pendency of cases of cheque bounce, has asked Maharashtra Govt. to amend laws to provide for serving warrants, summons to accused and witnesses through registered post, in addition to procedure followed by police machinery.

Tags : BOMBAY HC   MAHARASHTRA GOVT.  

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