Report No. 11
126. Section 70-
We have introduced a new provision1 on the lines of section 45(4)(b) of the Bills of Exchange Act to deal with the case where no place of payment is specified but the address of the maker, acceptor or drawee is given in the instrument. Section 70 of our Act has been modified by us to deal with the case where even such address is not given in the instrument2.
1. Section 73(6)(ii), ibid.
2. Section 73(6)(iii), ibid.
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