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

British India - Subsection

Section 63(3) in Bills of Exchange Act 1882

(3)A cancellation made unintentionally, or under a mistake, or without the authority of the holder is inoperative; but where a bill or any signature thereon appears to have been cancelled the burden of proof lies on the party who alleges that the cancellation was made unintentionally, or under a mistake, or without authority.