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[Cites 0, Cited by 0] [Section 49] [Entire Act]

British India - Subsection

Section 49(7) in Bills of Exchange Act 1882

(7)A written notice need not be signed, and an insufficient written notice may be supplemented and validated by verbal communication. A misdescription of the bill shall not vitiate the notice unless the party to whom the notice is given is in fact misled thereby.