Report No. 11
124. Section 65-67.-
Apart from the re-arrangement referred to above, no other change is proposed in respect of sections 65, 66 and 67, except the omission from section 67 of the "and non-payment ....maturity", which have created some confusion and are considered by us to be unnecessary.
125. We have combined1 section 68 and 69, because there is no substantial distinction between the circumstances contemplated by the two sections and these separate provisions complicate the matter. It is not clear from what source the provision in section 68 has been drawn. If an instrument is payable at a specified place, it follows that it is payable 'elsewhere'.
1. Section 73(6)(i), App I.
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