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[Cites 0, Cited by 0] [Section 66] [Entire Act]

British India - Subsection

Section 66(1) in Bills of Exchange Act 1882

(1)The acceptor for honour of a bill by accepting it engages that he will, on due presentment, pay the bill according to the tenor of his acceptance, if it is not paid by the drawee, provided it has been duly presented for payment, and protested for non-payment, and that he receives notice of these facts.