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[Cites 0, Cited by 0] [Section 22] [Entire Act]

British India - Subsection

Section 22(2) in Bills of Exchange Act 1882

(2)Where a bill is drawn or indorsed by an infant, minor, or corporation having no capacity or power to incur liability on a bill, the drawing or indorsement entitles the holder to receive payment of the bill, and to enforce it against any other party thereto.