Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 12] [Entire Act] Union of India - Section Section 110 in The Negotiable Instruments Act, 1881 110. Acceptance not specifying for whose honour it is made.— Where the acceptance does not express for whose honour it is made it shall be deemed to be made for the honour of the drawer.
