Where a bill has been lost before it is overdue the person who was the holder of it may apply to the drawer to give him another bill of the same tenor, giving security to the drawer if required to indemnify him against all persons whatever in case the bill alleged to have been lost shall be found again.If the drawer on request as aforesaid refuses to give such duplicate bill he may be compelled to do so.[F1670 Action on lost bill.In any action or proceeding upon a bill, the court or a judge may order that the loss of the instrument shall not be set up, provided an indemnity be given to the satisfaction of the court or judge against the claims of any other person upon the instrument in question.]Textual AmendmentsF16S. 70 repealed (N.I.) by Judicature (Northern Ireland) Act 1978 (c. 23, SIF 38), s. 122(3), Sch. 7Bill in a Set
