Section 136 in The Negotiable Instruments Act, 1881
136. Instrument made, etc., out of India, but in accordance with the law of India.—
If a negotiable instrument is made, drawn accepted or indorsed outside India, but in accordance with the law of India, the circumstance that any agreement evidenced by such instrument is invalid according to the law of the country wherein it was entered into does not invalidate any subsequent acceptance or indorsement made thereon within India.
