Section 118, Presumptions as to negotiable instruments.(a) of consideration;(b) as to date;(c) as to time of acceptance;(d) as to time of transfer;(e) as to order of indorsements;(f) as to stamp;(g) that holder is a holder in due course;

The Negotiable Instruments Act,... Section 118 0

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The Negotiable Instruments Act, 1881

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