Contact Details

Law Firm Name : Jagath ratchagan

Country : India

City : Tiruvallur

Area : Poonamallee


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Practicing Since :  2017

Qualification : BBA.LLB

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Enrolment Details

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