| 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 | 4 |
| Chapter Title | Ministry | Department |
| Of Negotiation | Ministry of Finance | Department of Financial Services |
Every sole maker, drawer, payee or indorsee, or all of several joint makers, drawers, payee or indorsees, of a negotiable instrument may, if the negotiability of such instrument has not been restricted or excluded as mentioned in section 50, indorse and negotiate the same.
