Section 125 — Crossing after issue.
Negotiable Instruments Act, 1881
Where a cheque is uncrossed, the holder may cross it generally or specially. Where a cheque is crossed generally, the holder may cross it specially. Where a cheque is crossed generally, or specially, the holder may add the words "not negotiable". Where a cheque is crossed specially, the banker to whom it is crossed may again cross it specially to another banker, his agent, for collection.Open in Lexace · Ask the AI about this section
Lex