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Section 85A — Drafts drawn by one branch of a bank on another payable to order.

Negotiable Instruments Act, 1881
1 [85A. Drafts drawn by one branch of a bank on another payable to order.-- where any draft, that is an order to pay money, drawn by one office of a bank upon another office of the same bank for a sum of money payable to order on demand, purports to be endorsed by or on behalf of the payee, the bank is discharged by payment in due course.]

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