(23)Receipt.receipt includes any note, memorandum or writing(a)whereby any money, or any bill of exchange, cheque or promissory note is acknowledged to have been received, or(b)whereby any other movable property is acknowledged to have been received in satisfaction of a debt, or(c)whereby any debt or demand, or any part of a debt or demand, is acknowledged to have been satisfied or discharged, or(d)which signifies or imports any such acknowledgment,and whether the same is or is not signed with the name of any person; [*] [The word "and" omitted by Act 18 of 1928, Section 2 and Sch.I.]
