LexSection 126 — Payment of cheque crossed generally.
Negotiable Instruments Act, 1881
Where a cheque is crossed generally, the banker on whom it is drawn shall not pay it otherwise than to a banker. Payment of cheque crossed specially. --Where a cheque is crossed specially, the banker on whom it is drawn shall not pay it otherwise than to the banker to whom it is crossed, or his agent for collection.Open in Lexace · Ask the AI about this section