Contact Details

Law Firm Name : Rajesh Kumar

Country : India

City : East Singhbhum

Area : Agrico


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Practicing Since :  2011

Qualification : LL.M

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Enrolment Details

Enrolment No Enrolment State Enrolment BAR
451/2011 Jharkhand District Bar Association, Jamshedpur

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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 Rajesh Kumar :  No you can not a correction notice after expiry 30 days statutory period