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[Cites 0, Cited by 0] [Section 67] [Entire Act]

British India - Subsection

Section 67(2) in Bills of Exchange Act 1882

(2)Where the address of the acceptor for honour is in the same place where the bill is protested for non-payment, the bill must be presented to him not later than the day following its maturity; and where the address of the acceptor for honour is in some place other than the place where it was protested for non-payment, the bill must be forwarded not later than the day following its maturity for presentment to him.