(9)Protest is dispensed with by any circumstance which would dispense with notice of dishonour. Delay in noting or protesting is excused when the delay is caused by circumstances beyond the control of the holder, and not imputable to his default, misconduct, or negligence. When the cause of delay ceases to operate the bill must be noted or protested with reasonable diligence.Textual AmendmentsF8Words substituted by Bills of Exchange (Time of Noting) Act 1917 (c. 48), s. 1.F9Words in s. 51(6)(a) substituted (26.3.2001) by S.I. 2001/1149, art. 3(1), Sch. 1 para. 4(6)F10S. 51(7A) inserted (1.1.2010) by Legal Services Act 2007 (c. 29), s. 211(2), Sch. 21 para. 9 (with ss. 29, 192, 193); S.I. 2009/3250, art. 2(h)
