Report No. 11
114. Time for deliberation by drawee.-
(1) The holder of a bill must, if so required by the drawee to whom it is presented for acceptance, allow the drawee forty-eight hours (exclusive of public holidays) to consider whether he will accept it.
[Section 63]
(2) If such holder allows such drawee more time than specified in sub-section (1) all previous parties not consenting to such allowance are thereby discharged from liability to such holder.
[Section 83]
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