| 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 | 5 |
| Chapter Title | Ministry | Department |
| Of Presentment | Ministry of Finance | Department of Financial Services |
The holder must, if so required by the drawee of a bill of exchange presented to him for acceptance, allow the drawee 1[forty –eight ] hours (exclusive of public holidays ) to consider whether he will accept it.
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1. Substituted by Act l2 of 1921, sec. 2 for “twenty-four”.
