Report No. 11

Part III

Promissory Notes

140. Presentment of promissory note for sight.-

A promissory note, payable at a certain period after sight, must be presented to the maker thereof or his representative (if he can after reasonable search be found) for sight by a person entitled to demand payment, within a reasonable time after it is made and in business hours on a business day. In default of such presentment, no party thereto is liable thereon to the person making such default.

[Section 62]