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[Cites 0, Cited by 1] [Section 59] [Entire Act]

British India - Subsection

Section 59(1) in Bills of Exchange Act 1882

(1)A bill is discharged by payment in due course by or on behalf of the drawee or acceptor.“Payment in due course” means payment made at or after the maturity of the bill to the holder thereof in good faith and without notice that his title to the bill is defective.