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[Cites 0, Cited by 0] [Section 38] [Entire Act]

British India - Subsection

Section 38(3) in Bills of Exchange Act 1882

(3)Where his title is defective (a) if he negotiates the bill to a holder in due course, that holder obtains a good and complete title to the bill, and (b) if he obtains payment of the bill the person who pays him in due course gets a valid discharge for the bill.General Duties of the Holder