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[Cites 0, Cited by 0] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(a) in The Indian Contract Act, 1872

(a)B contracts to build a ship for C for a given sum, to be paid by instalments as the work reaches certain stages. A becomes surety to C for B's due performance of the contract. C, without the knowledge of A, prepays to B the last two instalments. A is discharged by this prepayment.