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[Cites 0, Cited by 17] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(2) in The Negotiable Instruments Act, 1881

(2)Where a cheque is originally expressed to be payable to bearer, the drawee is discharged by payment in due course to the bearer thereof, notwithstanding any indorsement whether in full or in blank appearing thereon, and notwithstanding that any such indorsement purports to restrict or exclude further negotiation.