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State of Maharashtra - Section

Section 7 in Government Securities Act, 1330F

7. Endorser of Government security not liable for amount thereof.

- Notwithstanding anything contained in the Hyderabad Negotiable Instruments Act No. V of 1318 Fasli, a person shall not, by reason only of his having endorsed a Government security, be liable in respect of the sum entered therein or any interest thereon.