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 89] [Entire Act] Union of India - Section Section 36 in The Negotiable Instruments Act, 1881 36. Liability of prior parties to holder in due course.— Every prior party to a negotiable instrument is liable thereon to a holder in due course until the instrument is duly satisfied.
