Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] British India - Section Section 88 in Bills of Exchange Act 1882 88. Liability of maker. The maker of a promissory note by making it—(1)Engages that he will pay it according to its tenor;(2)Is precluded from denying to a holder in due course the existence of the payee and his then capacity to indorse.
