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[Cites 0, Cited by 0] [Section 86] [Entire Act]

British India - Subsection

Section 86(3) in Bills of Exchange Act 1882

(3)Where a note payable on demand is negotiated, it is not deemed to be overdue, for the purpose of affecting the holder with defects of title of which he had no notice, by reason that it appears that a reasonable time for presenting it for payment has elapsed since its issue.