Report No. 11
86. Mode in which notice of dishonour should be given.-
Notice of dishonour, in order to be valid and effectual, must conform to the following rules:-
(a) it must be in writing and may be sent by post;
(b) it may be in any form, but it must inform the party to whom it is given, either in express terms or by reasonable intendment, that the instrument has been dishonoured and in what way, and that he will be held liable thereon.
[Section 94, para. 1, part]]
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