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NI Act, Section 57. Legal representative cannot by delivery only negotiate instrument indorsed by deceased


 
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

The legal representative of a deceased person cannot negotiate by delivery only a promissory note, bill of exchange or cheque payable to order and indorsed by the deceased but not delivered.

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