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[Cites 0, Cited by 0] [Section 32] [Entire Act]

British India - Subsection

Section 32(1) in Bills of Exchange Act 1882

(1)It must be written on the bill itself and be signed by the indorser. The simple signature of the indorser on the bill, without additional words, is sufficient.An indorsement written on an allonge, or on a “copy” of a bill issued or negotiated in a country where “copies” are recognised, is deemed to be written on the bill itself.