88.
Acceptor or endorser
bound notwithstanding previous alteration.-
An acceptor
or
endorser
of a negotiable instrument is bound by the acceptance or
endorsement
notwithstanding any previous alteration of the instrument.
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