Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 118] [Entire Act] Union of India - Subsection Section 118(c) in The Negotiable Instruments Act, 1881 (c)as to time of acceptance —that every accepted bill of exchange was accepted within a reasonable time after its date and before its maturity;
