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State of Tamilnadu - Section

Section 59 in Tamil Nadu Maritime Board Act, 1995

59. Endorsement of security not liable for amount thereof.

- Notwithstanding anything in the Negotiable Instruments Act, 1881 (Central Act 26 of 1881), a person shall not by reason only of his having endorsed any Board security be liable to pay any money due either as principal or as interest thereunder.