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 0] [Entire Act] State of Karnataka - Section Section 58 in Karnataka Maritime Board Act, 2015 58. Endorsement to be made on security itself. - Endorsement of a Board Security which is transferable by endorsement shall be valid when it is made under the Signature of the holder inscriber or marker in accordance with the Negotiable Instrument Act, 1881 (Central Act 26 of 1881)
