Section 103 — Protest for non-payment after dishonour by non-acceptance.
Negotiable Instruments Act, 1881
All bills of exchange drawn payable at some other place than the place mentioned as the residence of the drawee, and which are dishonoured by non-acceptance, may, without further presentment to the drawee, be protested for nonpayment, in the place specified for payment, unless paid before or at maturity.Open in Lexace · Ask the AI about this section
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