Section 143(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(b)A guarantees to C payment for iron to be supplied by him to B to the amount of 2,000 tons. B and C have privately agreed that 13 should pay five rupees per ton beyond the market price, such excess to be applied in liquidation of an old debt. This agreement is concealed from A. A is not liable as a surety.
