| 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 | 2 |
| Chapter Title | Ministry | Department |
| Of Notes, Bills and Cheques | Ministry of Finance | Department of Financial Services |
“Holder in due course” means any person who for consideration became the possessor of a promissory note, bill of exchange or cheque if payable to bearer, or the payee or indorse thereof, if 1[payable to order] before the amount mentioned in it became payable, and without having sufficient cause to believe that any defect existed in the title of the person from whom he derived his title.
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1. Subs. by Act 8 of 1919. s. 2, for “payable to, or to the order of, a payee,”.
