Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 7] [Entire Act] British India - Subsection Section 7(1) in Bills of Exchange Act 1882 (1)Where a bill is not payable to bearer, the payee must be named or otherwise indicated therein with reasonable certainty.
