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Report No. 11

84. Dishonour by non-payment.-

An instrument is said to be dishonoured by non-payment-

(a) when the maker (in the case of a note), the acceptor (in the case of a bill) or the drawee (in the case of a cheque) makes default in payment upon being duly required to pay the same; or

(b) when the instrument is deemed to be dishonoured under section 15.

[Section 92]







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