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Tayal Cotton Pvt. Ltd Vs State Of Maharashtra And Ors
Decision:
Allowed
06-08-2018
.... was in picture and was interpreted by laying down that it does not debar filing/continuation of a proceeding under Section 138 of the N.I.Act but it cannot be straightway applied to the matter in hand since in this case the provision contained in Section 14 of the Code is in question. However, ...
Bombay High Court (Aurangabad Bench)
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