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[Cites 0, Cited by 0] [Section 68] [Entire Act]

British India - Subsection

Section 68(5) in Bills of Exchange Act 1882

(5)Where a bill has been paid for honour, all parties subsequent to the party for whose honour it is paid are discharged, but the payer for honour is subrogated for, and succeeds to both the rights and duties of, the holder as regards the party for whose honour he pays, and all parties liable to that party.