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Negotiable Instruments Act, 1881 99. Noting When a promissory note or bill of exchange has been dishonored by non-acceptance or non-payment, the holder may cause such dishonor to be noted by a notary public upon the instrument, or upon a paper attached thereto, or partly upon each, such note must be made within a reasonable time after dishonor, and must specify the date of dishonor, the reason, if any assigned for such dishonor, or if the instrument has not been expressly dishonored, the reason why the holder treats it as dishonored, and the notary's charges.    |
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