Section 28 — Liability of agent signing.

Negotiable Instruments Act, 1881
An agent who signs his name to a promissory note, bill of exchange or cheque without indicating thereon that he signs as agent, or that he does not intend thereby to incur personal responsibility, is liable personally on the instrument, except to those who induced him to sign upon the belief that the principal only would be held liable.

Official Hindi (PDF) ↗

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