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Bombay High Court: Harassment for Loan Repayment Amounts to Abetment of Suicide - (03 Apr 2017)

Bombay High Court while rejecting discharge pleas of two money lenders has said that continuous verbal and physical abuse and repeated demand for the return of money amounts to abetment of suicide.

Tags : BOMBAY HIGH COURT   LOAN REPAYMENT   ABETMENT OF SUICIDE  

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