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Jagath ratchagan (7 Years Exp)
Suit for Eviction (Show More)
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Contact Details
Law Firm Name : Jagath ratchagan
Country : India
City : Tiruvallur
Area : Poonamallee
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Practicing Since : 2017
Qualification : BBA.LLB
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| MS/340/2017 | Tamilnadu | Bar counsil of tamilnadu and puducherry |
Civil
Arbitration & ADR
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Banking & Finance
Insolvency and Bankruptcy
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Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Question : can i send a correction notice after the expiry 30 days statutory period
Answer by Jagath ratchagan : Yes, you can send a notice again with correction with heading rejoinder notice. Contact 9710037568
