Section 51(6)(a) in Bills of Exchange Act 1882

[Cites 0, Cited by 0] [Section 51(6)] [Section 51] [Entire Act]

British India - Subsection

Section 51(6)(a) in Bills of Exchange Act 1882

(a)When a bill is presented through [F9a postal operator], and returned by post dishonoured, it may be protested at the place to which it is returned and on the day of its return if received during business hours, and if not received during business hours, then not later than the next business day:

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British India - Subsection

Section 51(6)(a) in Bills of Exchange Act 1882