Report No. 11
147. Payment of a cheque crossed generally or specially.-
(1) Where a cheque is crossed generally, the banker on whom it is drawn shall not pay it otherwise than to a banker.
(2) Where a cheque is crossed specially, the banker on whom it is drawn shall not pay it otherwise than to the banker to whom it is crossed, or his agent, being a banker, for collection.
[Section 126]
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