Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 59 in The Maharashtra Maritime Board Act, 1996

59. Endorsement of security not liable for account thereof.

Notwithstanding anything contained in the Negotiable Instruments Act, 1881, a person shall not be, by reason only of his having endorsed any Board security, liable to pay any money due either as principal or as interest there under.