Report No. 11
26. Signature in trade or assumed name.-
Where a person signs an instrument in a trade or assumed name, he is liable thereon to the same extent as if he had signed it in his own name;1
1. See section 23(1), BEA.
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Report No. 11 26. Signature in trade or assumed name.- Where a person signs an instrument in a trade or assumed name, he is liable thereon to the same extent as if he had signed it in his own name;1 1. See section 23(1), BEA. |
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