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[Cites 0, Cited by 0] [Section 91] [Entire Act]

British India - Subsection

Section 91(1) in Bills of Exchange Act 1882

(1)Where, by this Act, any instrument or writing is required to be signed by any person it is not necessary that he should sign it with his own hand, but it is sufficient if his signature is written thereon by some other person by or under his authority.