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State of Jammu-Kashmir - Section

Section 138 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

138. Release of one co-surety does not discharge others

—Where there are co-sureties, a release by the creditor of one of them does not discharge the others; neither does it free the surety so released from his responsibility to the other sureties.