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Report No. 11 68. Section 21 - "At sight" etc.- As stated before,1 the earlier part of section 21, etc., relating to instruments on demand has been incorporated into a new section.2 The latter part of the section, relating to the expression "after sight" has been retained as it is. 1. Vide para. 62, ante. 2. Section 14, App I. 69. Since we have introduced the words "on demand or at a fixed or determinable future time" in the definitions of bill of exchange, and promissory note, these words require an explanation. We have, accordingly, added a section1 on the lines of section 11 of the English Act. 1. Section 17, App I.    |
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