Report No. 11
99. Reasonable time for giving notice of dishonour.-
(1) A notice of dishonour, when sent by post, shall be deemed to be given within a reasonable time if it is posted on the day next after the day of dishonour.
(Section 106, para. 1, modified]
(2) If the holder and the party to whom a notice of dishonour is given carry on business or live in the same place, the notice, when sent otherwise than by post, shall be deemed to be given within a reasonable time if it is despatched in time so as to reach its destination on the day next after the day of dishonour.
(Section 106, para. 2, modified]
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