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[Cites 0, Cited by 0] [Section 63] [Entire Act]

British India - Subsection

Section 63(2) in Bills of Exchange Act 1882

(2)In like manner any party liable on a bill may be discharged by the intentional cancellation of his signature by the holder or his agent. In such case any indorser who would have had a right of recourse against the party whose signature is cancelled is also discharged.