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 41] [Entire Act] Union of India - Section Section 53 in The Negotiable Instruments Act, 1881 53. Holder deriving title from holder in due course.— A holder of a negotiable instrument who derives title from a holder in due course has the rights thereon of that holder in due course.
