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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

British India - Subsection

Section 55(2)(a) in Bills of Exchange Act 1882

(a)Engages that on due presentment it shall be accepted and paid according to its tenor, and that if it be dishonoured he will compensate the holder or a subsequent indorser who is compelled to pay it, provided that the requisite proceedings on dishonour be duly taken;