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Rajesh Kumar (13 Years Exp)
Anticipatory Bail (Show More)
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Contact Details
Law Firm Name : Rajesh Kumar
Country : India
City : East Singhbhum
Area : Agrico
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Practicing Since : 2011
Qualification : LL.M
About
| 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
