Report No. 11
63. Duration of liability.-
The acceptor, and every prior party to an instrument, are liable thereon to a holder in due course until the instrument is duly satisfied.
(Section 361
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 11 63. Duration of liability.- The acceptor, and every prior party to an instrument, are liable thereon to a holder in due course until the instrument is duly satisfied. (Section 361 |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
