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[Cites 0, Cited by 0] [Section 35] [Entire Act]

British India - Subsection

Section 35(1) in Bills of Exchange Act 1882

(1)An indorsement is restrictive which prohibits the further negotiation of the bill or which expresses that it is a mere authority to deal with the bill as thereby directed and not a transfer of the ownership thereof, as, for example, if a bill be indorsed “Pay D. only,” or “Pay D. for the account of X.,” or “Pay D. or order for collection.”