Section 143(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(a)A engages 13 as a clerk to collect money for him. 13 fails to account for some of his receipts, and A in consequence calls upon him to furnish security for his duly accounting. C gives his guarantee for B's duly accounting. A does not acquaint C with B's previous conduct. B afterwards makes default. The guarantee is invalid.
