Section 109 — How acceptance for honour must be made.
Negotiable Instruments Act, 1881
A person desiring to accept for honour must, 1 [by writing on the bill under his hand, declare that he accepts under protest the protested bill for the honour of the drawer or of a particular indorser whom he names, or generally for honour. 2 ***Open in Lexace · Ask the AI about this section
Lex