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[Cites 0, Cited by 0] [Section 32] [Entire Act]

British India - Subsection

Section 32(2) in Bills of Exchange Act 1882

(2)It must be an indorsement of the entire bill. A partial indorsement, that is to say, an indorsement which purports to transfer to the indorsee a part only of the amount payable, or which purports to transfer the bill to two or more indorsees severally, does not operate as a negotiation of the bill.