Section 12(1) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909
(1)Notwithstanding anything contained in section 15 of the [Negotiable Instruments Act, 1881] [Central Acts.], the holder of any debenture issued under the provisions of this Act and transferable by endorsement shall not be said to endorse the debenture, or be called the endorser thereof, if when he signs the same for the purpose of negotiation he subscribes this signature for that purpose elsewhere than on the back of the debenture itself.
