Report No. 11
Chapter IX
Noting and Protest
92. Noting.-
(1) When a note or bill has been dishonoured by non-acceptance or nonpayment, the holder may cause such dishonour to be noted by a notary upon the instrument, or upon a paper attached thereto, or partly upon each.
(2) Such note must be made within a reasonable time after dishonour, and must specify, the date of dishonour, the reason, if any, assigned for such dishonour, or, if the instrument has not been expressly dishonoured, the reason why the holder treats it as dishonoured, and the notary's charges.
[Section 99]
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