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Report No. 11

167. Sections 123-127.-

Only a verbal change has been proposed in sections 123-127. But to section 125, we have added a new clause,1 incorporating the rule contained in section 77(6) of the Bills of Exchange Act, to enable a collecting banker to specially cross a cheque to himself.

1. Section 145(6), ibid.



Negotiable Instruments Act, 1881 Back




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