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[Cites 0, Cited by 0] [Section 87] [Entire Act]

British India - Subsection

Section 87(1) in Bills of Exchange Act 1882

(1)Where a promissory note is in the body of it made payable at a particular place, it must be presented for payment at that place in order to render the maker liable. In any other case, presentment for payment is not necessary in order to render the maker liable.