(2)Presentment in accordance with these rules is excused, and a bill may be treated as dishonoured by non-acceptance—(a)Where the drawee is dead or bankrupt, or is a fictitious person or a person not having capacity to contract by bill:(b)Where, after the exercise of reasonable diligence, such presentment cannot be effected:(c)Where, although the presentment has been irregular, acceptance has been refused on some other ground.
