Section 75 in The Negotiable Instruments Act, 1881
75. Presentment by or to agent, representative of deceased, or assignee of insolvent.—
Presentment for acceptance or payment may be made to the duly authorized agent of the drawee, maker or acceptor, as the case may be, or, where the drawee, maker or acceptor has died, to his legal representative, or, where he has been declared an insolvent, to his assignee.
