Laws - Negotiable Instruments Act

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Law - Negotiable Instruments Act, 1881

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3. Interpretation clause

In this Act-

¹[* * *]

"Banker": ²["banker" includes any person acting as a banker and any post office savings bank].

³[* * *]

1. Definition of "India" omitted by Act 62 of 1956, sec. 2 and Sch. (w.e.f. 1-11-1956) .

2. Substituted by Act 37 of 1955, sec. 2 for the definition of word "banker" (w.e.f. 1-4-1956).

3. Definition of "notary public" omitted by Act 53 of 1952, sec.16 (w.e.f. 14-2-1956).

Negotiable Instruments Act Index | Laws India