Section 16 in The Negotiable Instruments Act, 1881
16. Indorsement “in blank” and “in full”—"Indorsee”.—
(1)If the indorser signs his name only, the indorsement is said to be “in blank”, and if he adds a direction to pay the amount mentioned in the instrument to, or to the order of, a specified person, the indorsement is said to be “in full”, and the person so specified is called the “indorsee” of the instrument.(2)The provisions of this Act relating to a payee shall apply with the necessary modifications to an indorsee.
