16. Endorsement in blank and in full-endorsee
1[(1)] If the endorser signs his name only, the endorsement is said to be "in blank", and if he adds a direction to pay the amount mentioned in the instrument to, or to the order of, a specified person, the endorsement is said to be "in full", and the person so specified is called the "endorsee" of the instrument.
2[(2) The provisions of this Act relating to a payee shall apply with the necessary modifications to an endorsee.]
