| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Negotiable Instruments Act | 1881 |
| Act Number | Enactment Date | Chapter Number |
| 26 | 09.12.1881 | 2 |
| Chapter Title | Ministry | Department |
| Of Notes, Bills and Cheques | Ministry of Finance | Department of Financial Services |
1[(1) A “negotiable instrument” means a promissory note, bill of exchange or cheque payable either to order or to bearer.
2[(2) A negotiable instrument may be made payable to two or more payees jointly, or it may be made payable in the alternative to one or two, or one or some of several payees.]
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1. Substituted by Act 8 of 1919, sec. 3, for sub-section (1).
2. Ins. by Act 5 of 1914, sec. 2.
