Report No. 11

70. Section 22.-

"Maturity".-

We have split up the contents of section 22, and removed its first part to the Definition Clause, without any change.

As regards the second part of the section, dealing with days of grace, we have amalgamated it with the provisions of sections 23, 24 and 25 into a new section1 to give a comprehensive view of all the rules for determining when a bill or note not payable on demand falls due.

1. Section 29, App I.