(4)Where a foreign note is dishonoured, protest thereof is unnecessary.[F26PART 4APresentment of cheques and other instruments by electronic meansTextual AmendmentsF26Pt. 4A inserted (26.3.2015, 31.7.2016 in so far as not already in force) by Small Business, Enterprise and Employment Act 2015 (c. 26), ss. 13(2), 164(4)
