LexSection 113 — Payment for honour.
Negotiable Instruments Act, 1881
When a bill of exchange has been noted or protested for non-payment, any person may pay the same for the honour of any party liable to pay the same: provided that the person so paying 1 [or his agent in that behalf] has previously declared before a notary public the party for whose honour he pays, and that such declaration has been recorded by such notary public.Open in Lexace · Ask the AI about this section