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Subject : Dishonour of ChequeBack
Question : I was a Director in a company but it was managed by someone else ( Holding Co. Management). The management took some money from one party and issues post dated cheques with my forged signature. Now, the party has filed a complaint against me and I am no longer a part of the company. What could be the remedy for me in this case, as the cheques were issued without my knowledge and I had never met the party also. Any prompt reply would be highly appreciated.
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