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[Cites 0, Cited by 0] [Section 68] [Entire Act]

British India - Subsection

Section 68(6) in Bills of Exchange Act 1882

(6)The payer for honour on paying to the holder the amount of the bill and the notarial expenses incidental to its dishonour is entitled to receive both the bill itself and the protest. If the holder do not on demand deliver them up he shall be liable to the payer for honour in damages.