LexSection 70 — Presentment where no exclusive place specified.
Negotiable Instruments Act, 1881
A promissory note or bill of exchange, not made payable as mentioned in sections 68 and 69, must be presented for payment at the place of business (if any), or at the usual residence, of the maker, drawee or acceptor thereof, as the case may be.Open in Lexace · Ask the AI about this section