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[Cites 0, Cited by 0] [Section 39] [Entire Act]

British India - Subsection

Section 39(2) in Bills of Exchange Act 1882

(2)Where a bill expressly stipulates that it shall be presented for acceptance, or where a bill is drawn payable elsewhere than at the residence or place of business of the drawee, it must be presented for acceptance before it can be presented for payment.