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Union of India - Section

Section 71 in The Major Port Trusts Act, 1963

71. Indorser of security not liable for amount thereof .-Notwithstanding anything in the Negotiable Instruments Act, 1881 (26 of 1881), a person shall not by reason only of his having indorsed any Port Trust security be liable to pay any money due, either as principal or as interest, thereunder.