Section 36 — Liability of prior parties to holder in due course.

Negotiable Instruments Act, 1881
Every prior party to a negotiable instrument is liable thereon to a holder in due course until the instrument is duly satisfied.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.