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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

British India - Subsection

Section 29(1)(b) in Bills of Exchange Act 1882

(b)That he took the bill in good faith and for value, and that at the time the bill was negotiated to him he had no notice of any defect in the title of the person who negotiated it.