| 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 | 7 |
| Chapter Title | Ministry | Department |
| Of Discharge from Liablity on Notes, Bills and Cheques | Ministry of Finance | Department of Financial Services |
1[(1)] Where a cheque payable to order purports to be endorsed by or on behalf of he payee, the drawee is discharged by payment in due course.
2[(2) Where a cheque is originally expressed to be payable to be payable to bearer, the drawee is discharged by payment in due course to the bearer thereof, notwithstanding any endorsement whether in full or in blank appearing thereon, and notwithstanding that any such endorsement purports to restrict of exclude further negotiation.]
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1. Section 85 re-numbered as sub-section. (1) thereof by Act 17 of 1934, sec. 2.
2. Inserted by Act 17 of 1934, sec. 2.
