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[Cites 0, Cited by 0] [Section 46] [Entire Act]

British India - Subsection

Section 46(1) in Bills of Exchange Act 1882

(1)Delay in making presentment for payment 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 presentment must be made with reasonable diligence.