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British India - Section

Section 89CBanker in Bills of Exchange Act 1882

89CBanker.

's obligation in relation to accepting physical instrument for presentmentProvision of an electronic image of an instrument does not constitute presentment of the instrument under section 89A if the arrangements between—
(a)the banker authorised to collect payment of the instrument on behalf of a customer, and
(b)that customer,
do not permit the customer to pay in the physical instrument but instead require an electronic image to be provided (whether to that banker or to any other person).