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[Cites 0, Cited by 0] [Section 72] [Entire Act]

British India - Subsection

Section 72(3) in Bills of Exchange Act 1882

(3)The duties of the holder with respect to presentment for acceptance or payment and the necessity for or sufficiency of a protest or notice of dishonour, or otherwise, are determined by the law of the place where the act is done or the bill is dishonoured.