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[Cites 0, Cited by 0] [Section 26] [Entire Act]

British India - Subsection

Section 26(1) in Bills of Exchange Act 1882

(1)Where a person signs a bill as drawer, indorser, or acceptor, and adds words to his signature, indicating that he signs for or on behalf of a principal, or in a representative character, he is not personally liable thereon; but the mere addition to his signature of words describing him as an agent, or as filling a representative character, does not exempt him from personal liability.