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[Cites 0, Cited by 2] [Section 17] [Entire Act]

British India - Subsection

Section 17(2) in Bills of Exchange Act 1882

(2)An acceptance is invalid unless it complies with the following conditions, namely:
(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.
(b)It must not express that the drawee will perform his promise by any other means than the payment of money.