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[Cites 0, Cited by 0] [Section 22] [Entire Act]

British India - Subsection

Section 22(1) in Bills of Exchange Act 1882

(1)Capacity to incur liability as a party to a bill is coextensive with capacity to contract.Provided that nothing in this section shall enable a corporation to make itself liable as drawer, acceptor, or indorser of a bill unless it is competent to it so to do under the law for the time being in force relating to corporations.