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Report No. 11

146. Section 90.-

Section 90, as it stands, is confined to bills of exchange. As already stated, there is no reason why the principle of merger by unity of debtor and creditor embodied therein should not apply to other instruments. We have, accordingly, made it a general provision.1

1. Section 78(1)(c), ibid.



Negotiable Instruments Act, 1881 Back




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