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Union of India - Section

Section 126 in The Negotiable Instruments Act, 1881

126. Payment of cheque crossed generally.—

Where a cheque is crossed generally, the banker on whom it is drawn shall not pay it otherwise than to a banker.Payment of cheque crossed specially.—Where a cheque is crossed specially, the banker on whom it is drawn shall not pay it otherwise than to the banker to whom it is crossed, or his agent for collection.