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[Cites 0, Cited by 0] [Section 58] [Entire Act]

British India - Subsection

Section 58(3) in Bills of Exchange Act 1882

(3)A transferor by delivery who negotiates a bill thereby warrants to his immediate transferee being a holder for value that the bill is what it purports to be, that he has a right to transfer it, and that at the time of transfer he is not aware of any fact which renders it valueless.Discharge of Bill