| 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 | 16 |
| Chapter Title | Ministry | Department |
| Of International Law | Ministry of Finance | Department of Financial Services |
If a negotiable instrument is made, drawn accepted or endorsed 1[outside India], but in accordance with the 2[law of India] the circumstance that any agreement evidenced by such instrument is invalid according to the law of the country wherein it was entered into does not invalidate any subsequent acceptance or endorsement made thereon 3[within India]
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1. Subs. by the A.O. 1948, A.O. 1950 and the Act 3 of 1951, s. 3 and the Sch. for “out of British India”.
2. Subs. by s. 3, ibid., for “law of British India” .
3. Subs. by s. 3, ibid., for “in British India”.
