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

British India - Subsection

Section 36(5) in Bills of Exchange Act 1882

(5)Where a bill which is not overdue has been dishonoured any person who takes it with notice of the dishonour takes it subject to any defect of title attaching thereto at the time of dishonour, but nothing in this sub-section shall affect the rights of a holder in due course.