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Newton’s 3rd Law: Every Action has an Equal and Opposite Reaction. So resolve queries and help others if you have answers because there will be a day when you will have queries and just like you helped others, others will come to your help.
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Cheque bounce case.
If in cheque bounce case accused is not appearing before the court after having issuance of non bailable warrant then warrant of attachment has been issued, but complainant don't have any property of the accuesed now what next solution in that case. Can judge declare him P.O Or give me your suggestion that how we tighten the grip according to law on the accuesed person.
Noel Lal
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Domestic violence act
Is domestic violence complaint filed by the complainant after one year of separation is maintainable
Kuldeep Kumar
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Which type of offence comes under petty offence
Offence where the maximum punishment is 7 yrs comes under petty offence
Kuldeep Kumar
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138 ni act
Information
Devender Kumar
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14 FOREIGNERS ACT
IS THERE ANY RELEIF FOR FOREIGNERS ARRESTED U/S 14 FOREIGNERS ACT IN HIGH COURT
Kuldeep Kumar
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Criminal conspiracy
Punishment
ALOK CHANDA
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Will
क्या आदिवासी समुदाय का व्यक्ति किसी गैर आदिवासी समुदाय के व्यक्ति को वसीयत करा सकता है?
Narendra singh Parihar
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