| 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 | 7 |
| Chapter Title | Ministry | Department |
| Of Discharge from Liablity on Notes, Bills and Cheques | Ministry of Finance | Department of Financial Services |
If the holder of a bill of exchange allows the drawee more than 1[forty eight] hours, exclusive of public holidays, to consider whether he will accept the same, all previous parties not consenting to such allowance are thereby discharged from liability to such holder.
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1. Substituted by Act 12 of 1921, sec. 2 for “twenty-four”.
