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[Cites 0, Cited by 10781] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(a) in The Negotiable Instruments Act, 1881

(a)of consideration —that every negotiable instrument was made or drawn for consideration, and that every such instrument, when it has been accepted, indorsed, negotiated or transferred, was accepted, indorsed, negotiated or transferred for consideration;