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[Cites 0, Cited by 0] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(c) in The Negotiable Instruments Act, 1881

(c)a statement that payment or acceptance, or better security, as the case may be, has been demanded of such person by the notary public; the terms of his answer, if any, or a statement that he gave no answer, or that he could not be found;