| 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 |
1Delay in presentment 2[for acceptance of payment] is excused if the delay is caused by circumstances beyond the control of the holder, and not imputable to his default, misconduct or negligence. When the cause of the delay ceases to operate, presentment must be made within a reasonable time.]
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1. Inserted by Act 25 of 1920, sec. 2.
2. Subs. by Act 12 of 1921, sec. 3, for “for payment”
