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[Cites 0, Cited by 0] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(e) in The Indian Contract Act, 1872

(e)C contracts to lend B 5,000 rupees on the 1st March. A guarantees repayment. C pays the 5,000 rupees to B on the 1st January, A is discharged from his liability, as the contract has been varied, inasmuch as C might sue B for the money before the first of March.