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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Tamilnadu - Subsection

Section 71(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(2)The person who writes cheques and signs it shall equally be liable for making good any loss caused due to any lapse in issue of cheques in addition to liability for disciplinary action and also liability under criminal law.