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 1] [Section 52] [Entire Act] British India - Subsection Section 52(3) in Bills of Exchange Act 1882 (3)In order to render the acceptor of a bill liable it is not necessary to protest it, or that notice of dishonour should be given to him.
