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[Cites 0, Cited by 0] [Section 89ECompensation(4)] [Section 89ECompensation] [Entire Act]

British India - Subsection

Section 89ECompensation(4)(c) in Bills of Exchange Act 1882

(c)in relation to an instrument which is not a bill of exchange or promissory note, references to the holder are to the payee or indorsee of the instrument who is in possession of it or, if it is payable to bearer, the person in possession of it.