Report No. 11
70. Notice of dishonour for non-payment when obligatory.-
(1) When an instrument is dishonoured by non-payment , notice must be given, in the manner provided by this Act, that the instrument has been so dishonoured.
[Section 93, para I, part]
(2) Such notice, however, need not be given to the maker of the dishonoured note the acceptor of the dishonoured bill or the drawee of the dishonoured cheque.
[Section 93, para. 2]
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