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 0] [Section 66] [Entire Act] British India - Subsection Section 66(2) in Bills of Exchange Act 1882 (2)The acceptor for honour is liable to the holder and to all parties to the bill subsequent to the party for whose honour he has accepted.
