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Citedby 76 docs - [View All]
Manick Chand Bagri vs Chartered Bank And Anr. on 17 November, 1960
The Negotiable Instruments
Union Of India vs Swastika Motors And Another on 6 July, 1982
Seth Jagjivan Mavji Vithlani vs Messrs Ranchhoddas Meghji on 28 May, 1954
Hiten P. Dalal vs Bratindranath Banerjee on 11 July, 2001

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[Complete Act]
Central Government Act
Section 7 in The Negotiable Instruments Act, 1881
7. Drawer, Drawee. The maker of a bill of exchange or cheque is called the drawer"; the person thereby directed to pay is called the" drawee". Drawee in case of need. When in the bill or in any endorsement thereon the name of any person is given in addition to the drawee to be resorted to in case of need, such person is called a" drawee in case of need". Acceptor. After the drawee of a bill has signed his assent upon the bill, or, if there are more parts thereof than one, upon one of such parts, and delivered the same, or given notice of such signing to the holder or to some person on his behalf, he is called the" acceptor". Acceptor for honour. 1[ When a bill of exchange has been noted or protested for nonacceptance or for better security,] and any person accepts it supra protest for honour of the drawer or of any one of the endorsers, such person is called an" acceptor for honour". Payee. The person named in the instrument, to whom or to whose order the money is by the instrument directed to be paid, is called the" payee".