Section 55(2)(c) in Bills of Exchange Act 1882

[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

British India - Subsection

Section 55(2)(c) in Bills of Exchange Act 1882

(c)Is precluded from denying to his immediate or a subsequent indorsee that the bill was at the time of his indorsement a valid and subsisting bill, and that he had then a good title thereto.

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British India - Subsection

Section 55(2)(c) in Bills of Exchange Act 1882