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] [Section 41(2)] [Section 41] [Entire Act] British India - Subsection Section 41(2)(a) in Bills of Exchange Act 1882 (a)Where the drawee is dead or bankrupt, or is a fictitious person or a person not having capacity to contract by bill: