Section 30 in The Jammu and Kashmir State Ranbir Penal Code, 1989
30. Valuable security.
- The words "valuable security" denote a document which is, or purports to be, a document, whereby any legal right is created, extended, transferred, restricted, extinguished or released, or whereby any person acknowledges that he lies under legal liability, or has not a certain legal right.IllustrationA writes his name on the back of the bill of exchange. As the effect of this endorsement is to transfer the right to the bill to any person who may become the lawful holder of it, the endorsement is a "valuable security".
