Dishonour of Cheques Judgements CD on Negotiable Instruments Act, Section 138 - Cheque Bouncing, Cheque Dishonour - Decisions of Supreme Court of India and All High Courts - Fully Updated Click here for details
34. Acceptance
by several drawee not partners.- Where there are several drawees of a bill
of exchange who are not partners, each of them can accept if for himself, but
non of the them can accept it for another without his authority.
