| 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 |
An acceptor or endorser of a negotiable instrument is bound by the acceptance or endorsement notwithstanding any previous alteration of the instrument.
