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Report No. 11

69. Presentment.-

(1) Subject to the provisions of section 75, an instrument must, in order to make the parties thereto liable to the holder, be presented for payment in accordance with this Act.

[Section 64, para. I, part]

Exception.- Presentment for payment is not necessary in order to charge the maker of a note payable on demand and not payable at a specified place, or the acceptor of a bill.

(Section 64, Exc., modified)

(2) The provisions of this section are without prejudice to the provisions relating to presentment for acceptance in the case of a bill.







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