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[Cites 0, Cited by 1] [Section 53] [Entire Act]

British India - Subsection

Section 53(1) in Bills of Exchange Act 1882

(1)A bill, of itself, does not operate as an assignment of funds in the hands of the drawee available for the payment thereof, and the drawee of a bill who does not accept as required by this Act is not liable on the instrument. This sub-section shall not extend to Scotland.