Report No. 213
Fast Track Magisterial Courts for Dishonoured Cheque Cases
| Contents | |
| 1. | Introduction |
| 2. | (a) Section 138 Of The Negotiable Instruments Act, 1881 |
| (b)Allied Provisions | (i) Mode of Trial: Summary Procedure |
| II. | Compounding of Offence |
| 3. | Easy Access to Justice |
| 4. | Right to Fair and Speedy Trial |
| 5. | Fast Track Courts |
| 6. | Conclusions and Recommendations |
