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Report No. 11 85. Notice of dishonour by whom and to whom to be given.- When an instrument is dishonoured by non-acceptance or non-payment, the holder or some party thereto who remains liable thereon, or a person authorised in this behalf by such holder or party, must give notice of dishonour- [Section 93, para. 1, part] (2) to all parties whom the holder seeks to make jointly and severally or severally liable thereon, and to some one of several parties whom he seeks to make jointly liable thereon; or [Section 94, para. 1, part] (3) to the representative of the person to whom the notice is required to be given under clause (a). [Section 94, para. 1, part]    |
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