| 91.
Dishonor
by non- acceptance.-
A bill of exchange is said to be
dishonored
by non-acceptance when the drawee, or one of several
drawee
not being partners,
makes default in acceptance upon being duly required to accept the bill, or
where presentment is excused and the bill is not accepted.
Where the drawee is incompetent to contract, or the acceptance is qualified the bill may be treated as dishonored. |
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