Report No. 11

85. Notice of dishonour by whom and to whom to be given.-

When an instrument is dishonoured by non-acceptance or non-payment, the holder or some party thereto who remains liable thereon, or a person authorised in this behalf by such holder or party, must give notice of dishonour-

[Section 93, para. 1, part]

(2) to all parties whom the holder seeks to make jointly and severally or severally liable thereon, and to some one of several parties whom he seeks to make jointly liable thereon; or

[Section 94, para. 1, part]

(3) to the representative of the person to whom the notice is required to be given under clause (a).

[Section 94, para. 1, part]