Report No. 11
58. Section 16.-
That portion of sub-section (1) of section 16 which deals with indorsement "in blank" and "in full" has been shifted to the Chapter on Negotiation1 because it describes different kinds of indorsement. The wording has also been changed in the light of section 34(1)(2) of the English Act.
1. See section 34 of App I.
As stated before, the remaining portion of sub-section (1) has been tacked on to the definition of indorsement.
Sub-section (2) has been made an independent section1 in the Chapter on Negotiation.
1. See section 35, App I.
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