Report No. 11
133. Section 77.-
No change has been made in section 77.
134. There is a distinction between discharge of an instrument by payment and discharging of a particular party liable under an instrument. This distinction is not clearly brought out by the provisions of our Act, though some indication of it may be had from section 60. We have re-arranged the several provisions relating to discharge to make this distinction clear.
135. We have grouped together all the provisions relating to discharge by payment in one section,1-including existing sections 78, 82(c) and 89, with modifications. The case of payment of an accommodation instrument has also been included in a new sub-section.
1. Section 76, App I.
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