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[Cites 0, Cited by 0] [Section 27] [Entire Act]

British India - Subsection

Section 27(1) in Bills of Exchange Act 1882

(1)Valuable consideration for a bill may be constituted by,—
(a)Any consideration sufficient to support a simple contract;
(b)An antecedent debt or liability. Such a debt or liability is deemed valuable consideration whether the bill is payable on demand or at a future time.