Report No. 11
79. Discharge for non-presentment.-
(1) The drawer of a bill or cheque, and the indorser of a bill or note, are discharged where there is a default by the holder in presentment of the instrument for payment in accordance with this Act.
[Section 64, para. 1, part]
(2) The maker of a note payable on demand and at a specified place is discharged in default of presentment as aforesaid.
[Section 64, para. 1, part, read with Exc.]
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