Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 117] [Entire Act] Union of India - Subsection Section 117(c) in The Negotiable Instruments Act, 1881 (c)an indorser who, being liable, has paid the amount due on the same is entitled to the amount so paid with interest at
