 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Negotiable Instruments Act, 1881 113. Payment for honor When a bill of exchange has been noted or protested for non-payment, any person may pay the same for the honor of any party liable to pay the same; provided that the person so paying 17[or his agent in that behalf] has previously declared before a notary public the party for whose honor he pays, and that such declaration has been recorded by such notary public.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back