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[Cites 0, Cited by 0] [Section 71] [Entire Act]

British India - Subsection

Section 71(4) in Bills of Exchange Act 1882

(4)The acceptance may be written on any part, and it must be written on one part only.If the drawee accepts more than one part, and such accepted parts get into the hands of different holders in due course, he is liable on every such part as if it were a separate bill.