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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

British India - Subsection

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

(d)As regards the indorser in the following cases, namely, (1) where the drawee is a fictitious person or a person not having capacity to contract, and the indorser was aware of the fact at the time he indorsed the bill, (2) where the indorser is the person to whom the bill is presented for payment, (3) where the bill was accepted or made for his accommodation.