Section 85A in The Negotiable Instruments Act, 1881
85A. Drafts drawn by one branch of a bank on another payable to order.—
Where any draft, that is an order to pay money, drawn by one office of a bank upon another office of the same bank for a sum of money payable to order on demand, purports to be indorsed by or on behalf of the payee, the bank is discharged by payment in due course.
