Section 89BInstruments(1) in Bills of Exchange Act 1882
(1)Subject to subsection (2), section 89A applies to—(a)a cheque, or(b)any other bill of exchange or any promissory note or other instrument—(i)which appears to be intended by the person creating it to enable a person to obtain payment from a banker indicated in it of the sum so mentioned,(ii)payment of which requires the instrument to be presented, and(iii)which, but for section 89A, could not be presented otherwise than by presenting the physical instrument.
