| 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-payment, any person may pay the same for the honour of any part 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.
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1. Inserted by Act 2 of 1885, Section 9.
