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[Cites 0, Cited by 18] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2) in The Indian Stamp Act, 1899

(2)Bill of exchange.Bill of exchange means a bill of exchange as defined by the Negotiable Instruments Act, 1881 (26 of 1881), and includes also a hundi, and any other document entitling or purporting to entitle any person, whether named therein or not, to payment by any other person of, or to draw upon any other person for, any sum of money;