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Report No. 11

46. When negotiability ceases.-

An instrument may be negotiated (except by the maker, drawer, drawee or acceptor after maturity) until payment or satisfaction thereof by the maker, drawer, drawee or acceptor at or after maturity, but not after such payment or satisfaction, or after it has been restrictively indorsed.1

1. See section 36(1)(a), BEA.

[Section 601



Negotiable Instruments Act, 1881 Back




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