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Union of India - Section

Section 128 in The Indian Contract Act, 1872

128. Surety's liability.—

The liability of the surety is co-extensive with that of the principal debtor, unless it is otherwise provided by the contract.IllustrationA guarantees to B the payment of a bill of exchange by C, the acceptor. The bill is dishonoured by C. A is liable, not only for the amount of the bill, but also for any interest and charges which may have become due on it.