Report No. 11
91. When notice of dishonour is unnecessary.-
No notice of dishonour is necessary-
(a) when it is dispensed with by the party entitled thereto;
(b) in order to charge the drawer, when he has countermanded payment;
(c) when the party charged could not suffer damage for want of notice;
(d) when the party entitled to notice cannot after due search be found; or the party bound to give notice is, for any other reason, unable, without any fault of his own, to give it;
(e) to charge the drawer, when the acceptor is also a drawer;
(f) when the party entitled to notice, knowing the facts, promises unconditionally to pay the amount due on the instrument.
[Section 98]
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