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legal notice u/s. 138 & 142 of the negotiable instrument act on account of dishonour of a cheque relating to payment of lease rent due to be paid pursuant to a lease deed.
legal notice u/s. 138 & 142 of the negotiable instrument act on account of dishonour of a cheque relating to payment of compensation in lieu of rent due to be paid pursuant to a supplementary commercial space buyer’s agreement read with the commercial space buyer’s agreement.
legal notice u/s. 138 & 142 of the negotiable instrument act on account of dishonour of cheque issued pursuant to full and final settlement of account arising out of a collaboration agreement executed between a builder and the financier.
legal notice u/s. 138 & 142 of the negotiable instrument act in case of dishonour of cheque issued pursuant to full & final settlement of account arising out of collaboration agreement.
legal notice to u/s. 138 & 142 of the negotiable instrument act in case of dishonor of cheque issued against repayment of investment/loan