(15)Where a notice of dishonour is duly addressed and posted, the sender is deemed to have given due notice of dishonour, notwithstanding any miscarriage by the [F7postal operator concerned].Textual AmendmentsF7Words in s. 49(15) substituted (26.3.2001) by S.I. 2001/1149, art. 3(1), Sch. 1 para. 4(5)
