(1)The rules in bankruptcy relating to bills of exchange, promissory notes, and cheques, shall continue to apply thereto notwithstanding anything in this Act contained.(2)The rules of common law including the law merchant, save in so far as they are inconsistent with the express provisions of this Act, shall continue to apply to bills of exchange, promissory notes, and cheques.(3)Nothing in this Act or in any repeal effected thereby shall affect—(a). . . F33 any law or enactment for the time being in force relating to the revenue:(b)The provisions of the M2Companies Act 1862, or Acts amending it, or any Act relating to joint stock banks or companies:(c)The provisions of any Act relating to or confirming the privileges of the Bank of England or the Bank of Ireland respectively:(d)The validity of any usage relating to dividend warrants, or the indorsements thereof.Textual AmendmentsF33Words repealed by Statute Law Revision Act 1898 (c. 22)Marginal CitationsM21862 c. 89.
