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[Cites 0, Cited by 0] [Section 18] [Entire Act]

British India - Subsection

Section 18(3) in Bills of Exchange Act 1882

(3)When a bill payable after sight is dishonoured by non-acceptance, and the drawee subsequently accepts it, the holder, in the absence of any different agreement, is entitled to have the bill accepted as of the date of first presentment to the drawee for acceptance.