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Citedby 46 docs - [View All]
Mayuri Pulse Mills And Others vs Union Of India And Others. on 10 August, 1994
Rajinder Steels Ltd. And Others vs Union Of India & Another on 3 December, 1999
Parvateneni Bhushayya vs Potluri Suryanarayana And Ors. on 13 August, 1943
Muthu Raman Chetty vs Chinna Vellayan Chetti Alias ... on 28 January, 1916
Vathsan vs Japahari on 16 July, 2003

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[Complete Act]
Central Government Act
Section 140 in The Negotiable Instruments Act, 1881
140. Defence which may not be allowed in any prosecution under section 138. It shall not be a defence in a prosecution for an offence under section 138 that the drawer had no reason to believe when he issued the cheque that the cheque may be dishonoured on presentment for the reasons stated in that section.