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Citedby 163 docs - [View All]
Mohd. Azmat Azim Khan vs Raja Shatrunjai And Ors. on 27 November, 1962
Namdeo Asruba Mali vs State Of Maharashtra And Ors. on 1 October, 1984
Nand Ram Chhotey Lal vs Kishori Raman Singh And Anr. on 26 December, 1961
A.H. Thimmappa vs T.H. Ramiah on 13 June, 1989
Raghuraj Singh vs Murarilal And Ors. on 24 July, 1961

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[Complete Act]
Central Government Act
Section 4 in The Public Debt Act, 1944
4. Transferor of Government securities not liable for amount thereof. Notwithstanding anything contained in the Negotiable Instru- ments Act, 1881 (26 of 1881 ), a person shall not, by reason only of his having transferred a Government security, be liable to pay any money due either as principal or as interest thereunder.