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[Cites 0, Cited by 0] [Section 36] [Entire Act]

British India - Subsection

Section 36(2) in Bills of Exchange Act 1882

(2)Where an overdue bill is negotiated, it can only be negotiated subject to any defect of title affecting it at its maturity, and thenceforward no person who takes it can acquire or give a better title than that which the person from whom he took it had.