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Report No. 11

106. Estoppel against denying capacity of payee to indorse.-

No maker of a note and no acceptor of a bill payable to order shall, in a suit thereon by a holder in due course, be permitted to deny the payee's capacity, at the date of the note. or bill, to indorse the same.

[Section 1211



Negotiable Instruments Act, 1881 Back




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