| 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 |
1[(1)] Promissory notes, bill of exchange and cheques must be presented for payment to the maker, acceptor or drawee thereof respectively, by or on behalf or the holder as hereinafter provided. In default of such presentment, the other parties thereto are not liable thereon to such holder.
2[Where authorized by agreement or usage, a presentment through the post office by means of a registered letter is sufficient.]
Exception:-Where a promissory note is payable on demand and is not payable at a specified place, no presentment is necessary in order to charge the maker thereof.
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1. Section 64 renumbered as sub-section (1) thereof by Act 55 of 2002, sec. 3 (w.e.f. 6-2-2003).
2. Inserted by Act 2 of 1885, sec. 4.
3. Inserted by Act No. 55 of 2002. sec. 3 (w.e.f. 6-2-2003)
