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Negotiable Instruments Act, 1881 16. Endorsement "in blank" and "in full"-"endorsee" 13[(1) If the endorser signs his name only, the endorsement is said to be "in blank", and if he adds a direction to pay the amount mentioned in the instrument to, or to the order of, a specified person, the endorsement is said to be "in full", and the person so specified is called the "endorsee" of the instrument. (2) The provisions of this Act relating to a payee shall apply with the necessary modifications to an endorsee.]    |
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