Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] British India - Subsection Section 41(3) in Bills of Exchange Act 1882 (3)The fact that the holder has reason to believe that the bill, on presentment, will be dishonoured does not excuse presentment.Textual AmendmentsF5Words in s. 41(1)(e) substituted (26.3.2001) by S.I. 2001/1149, art. 3(1), Sch. 1 para. 4(3)
