Law - Negotiable Instruments Act, 1881
 
 
71. Presentment when maker, etc., has no known place of business or residence.- If the maker, drawee or acceptor of a negotiable instrument has no known place of business or fixed residence, and no place is specified in the instrument for presentment for acceptance or payment such presentment may be made to him in person wherever he can be found.

 

Negotiable Instruments Act Index | Laws India


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