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 2] [Section 17(2)] [Section 17] [Entire Act] British India - Subsection Section 17(2)(a) in Bills of Exchange Act 1882 (a)It must be written on the bill and be signed by the drawee. The mere signature of the drawee without additional words is sufficient.