(3)A holder (whether for value or not), who derives his title to a bill through a holder in due course, and who is not himself a party to any fraud or illegality affecting it, has all the rights of that holder in due course as regards the acceptor and all parties to the bill prior to that holder.Modifications etc. (not altering text)C4S. 29 excluded by Consumer Credit Act 1974 (c. 39, SIF 60), s. 125(1)C5S. 29(2) amended by Consumer Credit Act 1974 (c. 39, SIF 60), s. 125(2)
