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State of Tamilnadu - Section

Section 58 in Tamil Nadu Maritime Board Act, 1995

58. Endorsements to be made on a security itself.

- Notwithstanding anything in section 15 of the Negotiable Instruments Act, 1881 (Central Act 26 of 1881), no endorsement of a Board security which is transferable by endorsement shall be valid unless made by signature of the holder inscribed on the back of the security itself.