Report No. 11

90. Sections 37-38.-

We have combined sections 37 and 38 into one section1 since the provisions are complementary in their nature, dealing with parties who are liable on the instrument as principal debtors or sureties.

1. Section 60, ibid.

We have also inserted a new section1 to indicate which of the provisions relating to liability are subject to the provisions of "a contract to the contrary" instead of repeating those words in each of those sections.

1. Section 61, ibid.