| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Negotiable Instruments Act | 1881 |
| Act Number | Enactment Date | Chapter Number |
| 26 | 09.12.1881 | 11 |
| Chapter Title | Ministry | Department |
| Of Acceptance and Payment for Honour and Reference in case of need | Ministry of Finance | Department of Financial Services |
When a bill of exchange has been noted or protested for non-acceptance or for better security, any person not being a party already liable thereon may, with the consent of the holder, by writing on the bill accept the same for the honour of any party thereto.
1[* * *].
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1. Second sentence omitted by Act 2 of 1985, sec. 7.
