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Report No. 11

55. Section 13 -

"Negotiable instruments".- The alterations recommended in section 13 relating to "negotiable instrument", are merely formal: sub-section (1) has been taken out to form a definition of "negotiable instrument", referring to the three kinds of instruments,-bills, notes and cheques. The first two Explanations to sub-section (1) have, similarly, been taken out to make two separate definitions of "Instruments payable to bearer" and "payable to order".

The third Explanation to sub-section (1), and sub-section (2) have been included in two separate sections.1

1. Sections 18 and 25 of App I.



Negotiable Instruments Act, 1881 Back




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