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[Cites 0, Cited by 0] [Section 65] [Entire Act]

British India - Subsection

Section 65(1) in Bills of Exchange Act 1882

(1)Where a bill of exchange has been protested for dishonour by non-acceptance, or protested for better security, and is not overdue, any person, not being a party already liable thereon, may, with the consent of the holder, intervene and accept the bill supra protest, for the honour of any party liable thereon, or for the honour of the person for whose account the bill is drawn.