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2009 CRI. L. J. (NOC) 474 (BOM.)
::2011 ACD 1219(1) (BOM)
Bombay High Court
Hon'ble Judge(s):
R. S. Mohite
, J
(A) Negotiable Instruments Act (26 of 1881) S. 138 — Dishonour of cheque — Time barred debt — Cheques for repayment of loan amount — Issued after more than three years from date on which loan was advanced — Recovery would be time barred 2000 (5) BCR 234, Followed
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