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Citedby 16 docs - [View All]
Official Receiver, Kanpur And ... vs Abdul Shakur And Others on 11 September, 1964
Sri Ramakrishna Steel Industries ... vs State Represented By on 12 April, 2010
Manick Chand Bagri vs Chartered Bank And Anr. on 17 November, 1960
Abdul Shakur And Ors. vs Kotwaleshwar Prasad And Ors. on 19 February, 1957
Method Trading And Investment ... vs Shree Ambica Jute Mills Ltd. on 20 September, 1988

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[Complete Act]
Central Government Act
Section 33 in The Negotiable Instruments Act, 1881
33. Only drawee can be acceptor except in need or for honour. No person except the drawee of a bill of exchange, or all or some of several drawees, or a person named therein as a drawee in case of need, or an acceptor for honour, can bind himself by an acceptance.