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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 141(c) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(c)A, as surety for B, makes a bond jointly with B to C, to secure a loan from C to B. Afterwards C obtains from B a further security for the same debt. Subsequently, C gives up the further security. A is not discharged.