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[Cites 0, Cited by 0] [Section 71] [Entire Act]

British India - Subsection

Section 71(3) in Bills of Exchange Act 1882

(3)Where two or more parts of a set are negotiated to different holders in due course, the holder whose title first accrues is as between such holders deemed the true owner of the bill; but nothing in this sub-section shall affect the rights of a person who in due course accepts or pays the part first presented to him.