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British India - Section

Section 13 in Bills of Exchange Act 1882

13. Ante-dating and post-dating.

(1)Where a bill or an acceptance or any indorsement on a bill is dated, the date shall, unless the contrary be proved, be deemed to be the true date of the drawing, acceptance, or indorsement, as the case may be.
(2)A bill is not invalid by reason only that it is ante-dated or post-dated, or that it bears date on a Sunday