Section 35 — Endorser of security not liable for amount thereof.
The Major Port Authorities Act, 2021
Notwithstanding anything contained in the Negotiable Instruments Act, 1881 (26 of 1881), a person shall not by reason only of his having endorsed any port security be liable to pay any monies due, either as principal or as interest thereunder.Open in Lexace · Ask the AI about this section
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