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[Cites 0, Cited by 43] [Section 142(1)] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(1)(a) in The Negotiable Instruments Act, 1881

(a)no court shall take cognizance of any offence punishable under section 138 except upon a complaint, in writing, made by the payee or, as the case may be, the holder in due course of the cheque;