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[Cites 0, Cited by 0] [Section 49] [Entire Act]

British India - Subsection

Section 49(13) in Bills of Exchange Act 1882

(13)Where a bill when dishonoured is in the hands of an agent, he may either himself give notice to the parties liable on the bill, or he may give notice to his principal. If he give notice to his principal, he must do so within the same time as if he were the holder, and the principal upon receipt of such notice has himself the same time for giving notice as if the agent had been an independent holder.