Report No. 11

4. Materials for revision.-

The Indian Negotiable Instruments Act has been on the Statute Book for over 75 years and except for amendments made now and then, the question of revising the Act as a whole has never been raised before. In revising the Act we have considered the provisions of the English Bills of Exchange Act, the Uniform Negotiable Instruments Law1 of the U.S.A., the decisions under the English and Indian Acts and the suggestions made by the Chambers of Commerce, Bankers' Associations and members of the public.

1. Drafted by the National Conference of Commissioners on Uniforms States Law in 1896 and since revised from time to time.