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[Cites 0, Cited by 0] [Section 39] [Entire Act]

British India - Subsection

Section 39(4) in Bills of Exchange Act 1882

(4)Where the holder of a bill, drawn payable elsewhere than at the place of business or residence of the drawee, has not time, with the exercise of reasonable diligence, to present the bill for acceptance before presenting it for payment on the day that it falls due, the delay caused by presenting the bill for acceptance before presenting it for payment is excused, and does not discharge the drawer and indorsers.