Section 89APresentment(7) in Bills of Exchange Act 1882
(7)Where an instrument is presented for payment under this section—(a)any banker providing the electronic image,(b)any banker to whom it is provided, and(c)any banker making payment of the instrument as a result of provision of the electronic image,are subject to the same duties in relation to collection and payment of the instrument as if the physical instrument had been presented.This is subject to any provision made by or under this Part.
