Section 72(1)(b) in Bills of Exchange Act 1882

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British India - Subsection

Section 72(1)(b) in Bills of Exchange Act 1882

(b)Where a bill, issued out of the United Kingdom, conforms, as regards requisites in form, to the law of the United Kingdom, it may, for the purpose of enforcing payment thereof, be treated as valid as between all persons who negotiate, hold, or become parties to it in the United Kingdom.

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British India - Subsection

Section 72(1)(b) in Bills of Exchange Act 1882