LexSection 123 — Cheque crossed generally.
Negotiable Instruments Act, 1881
Where a cheque bears across its face an addition of the words "and company" or any abbreviation thereof, between two parallel transverse lines, or of two parallel transverse lines simply, either with or without the words "not negotiable," that addition shall be deemed a crossing, and the cheque shall be deemed to be crossed generallyOpen in Lexace · Ask the AI about this section