Section 50(2)(c) in Bills of Exchange Act 1882

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British India - Subsection

Section 50(2)(c) in Bills of Exchange Act 1882

(c)As regards the drawer in the following cases, namely, (1) where drawer and drawee are the same person, (2) where the drawee is a fictitious person or a person not having capacity to contract, (3) where the drawer is the person to whom the bill is presented for payment, (4) where the drawee or acceptor is as between himself and the drawer under no obligation to accept or pay the bill, (5) where the drawer has countermanded payment:

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British India - Subsection

Section 50(2)(c) in Bills of Exchange Act 1882