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[Cites 0, Cited by 0] [Section 50] [Entire Act]

British India - Subsection

Section 50(1) in Bills of Exchange Act 1882

(1)Delay in giving notice of dishonour is excused where the delay is caused by circumstances beyond the control of the party giving notice, and not imputable to his default, misconduct, or negligence. When the cause of delay ceases to operate the notice must be given with reasonable diligence.