Section 129 — Payment of crossed cheque out of due course.

Negotiable Instruments Act, 1881
Any banker paying a cheque crossed generally otherwise than to a banker, or a cheque crossed specially otherwise than to the banker to whom the same is crossed, or his agent for collection, being a banker, shall be liable to the true owner of the cheque for any loss he may sustain owing to the cheque having been so paid.

Official Hindi (PDF) ↗

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