(5)Where a bill is drawn in one country and is payable in another, the due date thereof is determined according to the law of the place where it is payable.Textual AmendmentsF17Ss. 57(2), 72(4) repealed by Administration of Justice Act 1977 (c. 38), s. 4(2)(a)(3) with saving for bills drawn before 29.8.1977
