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Report No. 11

156. Drafts.-

Where any draft, that is, an order to pay money, drawn by one office of a bank upon another office of the same bank for a sum of money payable to order on demand, purports to be indorsed by or on behalf of the payee, the bank is discharged by payment in due course.

[Section 85A]



Negotiable Instruments Act, 1881 Back




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