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[Cites 0, Cited by 0] [Section 5] [Entire Act]

British India - Subsection

Section 5(2) in Bills of Exchange Act 1882

(2)Where in a bill drawer and drawee are the same person, or where the drawee is a fictitious person or a person not having capacity to contract, the holder may treat the instrument, at his option, either as a bill of exchange or as a promissory note.