Report No. 11
74. What constitutes valid presentment and the mode of presentment.-
(1) To constitute a valid presentment, it is not necessary to present the original instrument to the person liable to pay, but it shall be sufficient if a copy thereof, certified to be true by the holder, is delivered to such person, either personally or by registered post or by other effective means.
[Section 64, para. 2, modified]
(2) If, after such delivery, the person liable to pay so demands, the original instrument shall be made available to him for inspection during the hours of business of the holder, and if the holder fails to do so within a reasonable time, the presentment shall be deemed to be invalid.
Back
