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Union of India - Section

Section 123 in The Negotiable Instruments Act, 1881

123. Cheque crossed generally.—

Where a cheque bears across its face an addition of the words “and company” or any abbreviation thereof, between two parallel transverse lines, or of two parallel transverse lines simply, either with or without the words “not negotiable”, that addition shall be deemed a crossing, and the cheque shall be deemed to be crossed generally.