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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

British India - Subsection

Section 54(2)(c) in Bills of Exchange Act 1882

(c)In the case of a bill payable to the order of a third person, the existence of the payee and his then capacity to indorse, but not the genuineness or validity of his indorsement.