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[Cites 0, Cited by 0] [Section 51] [Entire Act]

British India - Subsection

Section 51(1) in Bills of Exchange Act 1882

(1)Where an inland bill has been dishonoured it may, if the holder think fit, be noted for non-acceptance or non-payment, as the case may be; but it shall not be necessary to note or protest any such bill in order to preserve the recourse against the drawer or indorser.