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State of Maharashtra - Section

Section 5 in Government Securities Act, 1330F

5. Prohibition to make endorsement except on Government promissory note.

- Notwithstanding the provisions of section 13 of the Hyderabad Negotiable Instruments Act No. V of 1318 F., no transfer of a Government promissory note shall be valid, unless such transfer is made by the holder by an endorsement on such promissory note.