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[Cites 0, Cited by 0] [Section 72] [Entire Act]

British India - Subsection

Section 72(2) in Bills of Exchange Act 1882

(2)Subject to the provisions of this Act, the interpretation of the drawing, indorsement, acceptance, or acceptance supra protest of a bill, is determined by the law of the place where such contract is made.Provided that where an inland bill is indorsed in a foreign country the indorsement shall as regards the payer be interpreted according to the law of the United Kingdom.