83. Discharge by allowing drawee more than forty-eight hours to accept.-If the holder of a bill of exchange allows the drawee more than [forty eight] hours, exclusive of public holidays, to consider whether he will accept the same, all previous parties not consenting to such allowance are thereby discharged from liability to such holder. 1. Substituted by Act 12 of 1921, sec. 2 for "twenty-four". |
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