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Negotiable Instruments Act, 1881 135. Law of place of payment governs dishonor Where a promissory note, bill of exchange or cheque is made payable in a different place from that in which it is made or endorsed, the law of the place, where it is made payable determines what constitutes dishonor and what notice of dishonor is sufficient. Illustration A bill of exchange drawn and endorsed in 14[India], but accepted payable in France, is dishonored. The endorsee causes it to be protested for such dishonor, and gives notice thereof in accordance with the law of France, though not in accordance with the rules herein contained in respect of bills which are not foreign. The notice is sufficient.    |
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